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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Maharashtra - Subsection

Section 76(2)(f) in The Maharashtra Universities Act, 1994

(f)one person belonging to Scheduled Castes or Scheduled Tribes [Denotified Tribes (Vimukta Jatis) and Nomadic Tribes] [These words were inserted by Maharashtra 55 of 2000, section 44(c).] or Other Backward Classes, nominated by the Chancellor;