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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(7) in Maharashtra Public Universities Act, 2016

(7)During the period of election no person, other than a student on the rolls of college or institutions or University, shall be permitted to take part in the election process in any capacity. Any student or a candidate violating this condition shall be liable for disciplinary action against him in addition to the revocation of his candidature.