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[Cites 0, Cited by 1] [Section 12(14)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(14)(d) in Maharashtra Public Universities Act, 2016

(d)the Vice-Chancellor may, if the inspection or inquiry is made regarding any college or institution admitted to the privileges of the university, communicate to the management the result of such inspection or inquiry;