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

State of Maharashtra - Subsection

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

(e)such Letter of Intent granted by the State Government shall be valid up to 31st January of the next following year. The management shall have to comply with the necessary conditions mentioned in the Letter of Intent, within such period and submit compliance report to the university with the present status of the academic and infrastructure facilities and readiness to start the institutions with required documents for final approval;