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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Maharashtra - Subsection

Section 127(4) in Maharashtra Public Universities Act, 2016

(4)Without prejudice to the powers of the Vice-Chancellor, the principals of conducted colleges, heads of university institutions and the heads of departments of the university shall have authority to exercise all such powers over the student in their respective charge as may be necessary for the maintenance of proper discipline.