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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(2) in The Maharashtra Universities Act, 1994

(2)In the case of an appeal by an individual prospective student, the Tribunal shall be competent to direct university of the management or the affiliated or conducted or recognised colleges and institution concerned, to reserve a seat for the appellant temporarily pending final adjudication of the appellant's claims.