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

State of Maharashtra - Subsection

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

(xvi)the College Tribunal constituted under any of the existing University Acts and existing on the date of commencement of this Act shall continue to function as such till the constitution by the State Government for such University, and College Tribunal under this Act and on the date of constitution of the University and College Tribunal for such University, all the disputes or matters or appeals pending before such College Tribunal shall stand transferred to such University and College Tribunal and shall be dealt with and disposed of by such University and Collage Tribunal: