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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(3) in The Maharashtra Universities Act, 1994

(3)[ The Controller of Examinations shall be a permanent invitee and he shall have right to speak on matters pertaining to examinations]. [This sub-section was substituted by Maharashtra 55 of 2000. section 22(c).]