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[Cites 0, Cited by 1] [Section 109(3)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

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

(c)all such applications received within the aforesaid prescribed 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 30th November of the year in which such application is received by the university. The university shall submit alongwith the application, its recommendation, duly supported by relevant reasons, as are deemed appropriate by the Management Council;