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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Maharashtra - Subsection

Section 113(4) in Maharashtra Public Universities Act, 2016

(4)All such applications shall be scrutinized by the Board of Deans and a report thereof be forwarded to the Vice-Chancellor and the university shall inform the management, of the discrepancies in the application or documents submitted for seeking recognition and shall ask the management to comply with the requirements.