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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(3)(e) in Spicer Adventist University Act, 2014

(e)to recommend to the sponsoring body about the voluntary liquidation of the University if a situation arises when smooth functioning of the University does not remain possible, in spite of all efforts; and