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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in D.Y. Patil University, Pune Act, 2019

(2)The University shall adopt Government policy and orders issued, from time to time, in regard to the reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Other Backward Classes, Special Backward Category, Socially and Educationally Backward Classes of Citizens (SEBC) and Economically Weaker Sections (EWS) for the purpose of admission of students in the University departments and institutions.