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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(3) in The Maharashtra University of Health Sciences Act, 1998

(3)Two persons nominated by the Vice-Chancellor one of whom shall be an employee of the University and the other shall be from amongst the employees of the affiliated Colleges or recognized institutions other than University teachers, teachers, Registrar, Deputy Registrars, Assistant Registrars.