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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Maharashtra - Subsection

Section 112(13) in Maharashtra Public Universities Act, 2016

(13)On receipt of such an application, the Vice-Chancellor shall cause to make enquiries as it may deem fit, to assess and determine whether the private skills education provider be permitted to effect the closure. The Vice-Chancellor may examine whether the closure should be avoided by transferring it to another management.