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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Maharashtra - Subsection

Section 112(14) in Maharashtra Public Universities Act, 2016

(14)If the Vice-Chancellor decides to recommend the closure, the Board of Deans shall prepare and submit to the Management Council, a report on the extent of damages or compensation to be recovered from the management and whether the assets created utilizing the funds provided by the University Grants Commission, the State Government or other public funding agencies, be transferred to other management.