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[Cites 0, Cited by 5] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2) in The Maharashtra Universities Act, 1994

(2)It shall be lawful for the Grievances Committee to entertain and consider grievances or complaints which are not within the jurisdiction to the Tribunal and report to the Management Council to take such action as it deems fit and the decisions of the Management Council on such reports shall be final.