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[Cites 0, Cited by 17] [Section 109(3)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(3)(d) in Maharashtra Public Universities Act, 2016

(d)out of the applications recommended by the university, the State Government may grant a Letter of Intent on or before 31st January of the immediately following year after the recommendations of the university under clause (c). The Letter of Intent may be granted to such institutions as the State Government may consider fit and proper in its absolute discretion, taking into account the relevant factors, the suitability of the management seeking Letter of Intent, state level priority with regard to location of institutions of higher learning, etc. The Letter of Intent shall be communicated by the State Government to the university, on or before the date specified in this clause: