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[Cites 0, Cited by 2] [Section 32(6)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(6)(b) in The Maharashtra Universities Act, 1994

(b)Such a committee shall submit its report and recommendations to the Board of Examinations which shall take disciplinary action in the matter as it deems fit [against the person or persons involved in the malpractices, directly or indirectly] [These words were added by Maharashtra 55 of 2000, section 25(2)(ii)];