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[Cites 0, Cited by 0] [Section 42D] [Entire Act]

State of Maharashtra - Subsection

Section 42D(1) in Poona University Act, 1974

(1)On receipt of an appeal, where the Tribunal, after giving reasonable opportunity to both parties of being heard, is satisfied that the appeal does not pertain to any of the matters specified in section 42B or is not maintainable by it, or there is no sufficient ground for interfering with the order of the Management, it may dismiss the appeal.