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[Cites 0, Cited by 0] [Section 109(4)] [Section 109] [Entire Act]

State of Maharashtra - Subsection

Section 109(4)(d) in Maharashtra Public Universities Act, 2016

(d)out of the applications recommended by the university, the State Government may grant permission on or before 15th June of the year to such institutions as it may consider fit and proper in its absolute discretion, taking into account other relevant factors, the budgetary resources of the State Government and other relevant factors, the suitability of the management seeking permission, etc. The permission shall be communicated by the State Government to the university, on or before the date specified in this clause: