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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(3)(d) in Maharashtra Public Universities Act, 2016

(d)one representative belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (Vimukta-Jatis) or Nomadic Tribes or Other Backward Classes, by rotation, elected by an electoral college consisting of students who are engaged in full time studies in that college: