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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Maharashtra - Subsection

Section 79(7) in Maharashtra Public Universities Act, 2016

(7)It shall be lawful for the Grievances Committee to entertain and decide grievances or complaints relating to service of the employees, which are not within the jurisdiction of the Tribunal, after giving reasonable opportunity of being heard to both the parties.