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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Maharashtra - Subsection

Section 146(3) in Maharashtra Public Universities Act, 2016

(3)On the date on which any authority is deemed to be re-constituted or on which a period of six month expires, whichever is earlier, every member of an authority of an existing university who is continued in office under this section shall be deemed to have vacated his office.