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[Cites 0, Cited by 0] [Section 115(2)] [Section 115] [Entire Act]

State of Maharashtra - Subsection

Section 115(2)(xi) in The Maharashtra Universities Act, 1994

(xi)the registered graduates, whose names were entered in the register of graduates maintained by the existing university immediately before the commencement of this Act, shall be deemed to be registered graduates of the corresponding university and for the purposes of this Act and the register so maintained and the registered graduates whose names are so entered therein, shall continue to be in the register maintained by the corresponding university and the registered graduates to be the registered graduates;