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[Cites 0, Cited by 0] [Section 5(21)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(21)(b) in Maharashtra Public Universities Act, 2016

(b)have pursued approved courses of study in the university, or in a college or in an institution or a recognized institution or in an autonomous college or an autonomous recognized institution or in empowered autonomous college or empowered autonomous cluster institutions or a school and have passed the examinations and earned the required credits or marks or grades prescribed by the university; or