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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(3) in The Maharashtra Universities Act, 1994

(3)On receipt of such written statement or on expiry of the period specified in the notice issued under sub-section (1), the Board of College and University Development shall place before the Academic Council, the notice and the written statement, if any, with or without the motion for withdrawal or modification of such privileges.