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[Cites 0, Cited by 0] [Section 109(3)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(3)(f) in Maharashtra Public Universities Act, 2016

(f)Such compliance report received within aforesaid time-limit, shall be scrutinized by the Board of Deans and be forwarded to the State Government with the approval of the Management Council on or before, 1st day of May in which the compliance report has been received. The recommendation of the Board of Deans and approved by the Management Council shall be duly supported by relevant reasons as are deemed appropriate by Management Council: