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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2)(r) in The Maharashtra Universities Act, 1994

(r)[ ten members from the registered graduates of the university elected by electoral college constituted as provided in sub-section (5) of section 99, of whom one shall be a woman and one each shall be from the category of Scheduled Castes, Scheduled Tribes, Denotified Tribes (Vimukta Jatis)/Nomadic Tribes and Other Backward Classes: [This clause was substituted by Maharashtra 55 of 2000, section 19(d).]