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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(2) in The Maharashtra State Board of Technical Education Act, 1997

(2)The Board shall mention the grounds on which it proposes to take the abovementioned action and shall send a copy of the notice to the principal or the head of institution. It shall also specify in the notice, the period being a period which shall not be less than thirty days within which the management should filed its written statement in reply to the notice.