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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5) in The Maharashtra National Law University Act, 2014

(5)The General Council shall communicate through the Vice- Chancellor to the Chancellor [and the Pro-Chancellor] [Inserted by Maharashtra Act No. 76 of 2018, dated 17.12.2018.] such action, if any, as it proposes to take or has been taken on the result of such inspection or inquiry.