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[Cites 0, Cited by 1] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(2) in The Maharashtra University of Health Sciences Act, 1998

(2)It shall be lawful for the Grievances Committee to entertain and consider grievances or complaints and report to the Management Council for taking such action as it deems fit and the decisions of the Management Council on such report shall be final.