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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(5) in Poona University Act, 1974

(5)The Chancellor may, if the inspection or inquiry is made regarding the University or any college or institution maintained by it, address the Vice-Chancellor on the result of such inspection or inquiry, and the Vice-Chancellor shall communicate to the Executive Council the views of the Chancellor, with such advice as the Chancellor may offer on the action to be taken thereon