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[Cites 0, Cited by 0] [Section 109(6)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(6)(a) in Maharashtra Public Universities Act, 2016

(a)they have not been accredited or re-accredited either from National Assessment and Accreditation Council or National Board of Accreditation even though they are eligible and due for being accredited or re-accredited as per the norms of accreditation agencies; and