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

State of Maharashtra - Subsection

Section 76(8) in Poona University Act, 1974

(8)Where the Executive Council or the management does not, within the time fixed by the Chancellor, take action to his satisfaction, the Chancellor may after considering any explanation furnished or representation made by the Executive Council or the management, issue such directions as he thinks fit; and the Executive Council or the management, as the case may be, shall comply with such directions.