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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Maharashtra - Subsection

Section 146(5) in Maharashtra Public Universities Act, 2016

(5)The term of such authority or body constituted under sub-section (4) shall be for a period of one year from its constitution or till such authority or body is duly constituted under this Act, whichever is earlier.