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[Cites 0, Cited by 2] [Section 20(1)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1)(c) in The Maharashtra Universities Act, 1994

(c)[ The appointment of the Finance and Accounts Officer shall be for a term of a five years if appointed by nomination and he shall be eligible for re-appointment for only one more term of five years.] [This clause was added by Maharashtra 55 of 2000, section 16(a)(ii).]