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[Cites 0, Cited by 0] [Section 12(14)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(14)(f) in Maharashtra Public Universities Act, 2016

(f)where the management, does not, within the time fixed by the Vice-Chancellor, take action to his satisfaction, the Vice-Chancellor shall be competent to impose a fine upon the management and direct the management to stop the fresh admissions to the colleges or institutions or to decide any other action to be taken in this behalf and the same shall be communicated to the management concerned for compliance.