Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(14)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(14)(f) in The Maharashtra Universities Act, 1994

(f)where the management, does not within the time fixed by the Vice-Chancellor, take action to his satisfaction, the Vice Chancellor shall place before the Management Council the inspection or inquiry report and explanation furnished or representation made by the management, for its consideration.