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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(3)The Chancellor shall communicate to the University his views with reference to the result of such inspection or inquiry, and may, after ascertaining the opinion thereon of the University with such advice as the Chancellor may offer on the action to be taken thereon, and fix a time-limit for taking such action.