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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Maharashtra - Subsection

Section 111(6) in Maharashtra Public Universities Act, 2016

(6)After considering the report of such inquiry, and making such further inquiry, as it may think necessary, the Board of Deans shall submit to the Vice- Chancellor the proposal to grant or reject the application, in part or in whole, with such recommendations duly supported by relevant reasons as are deemed appropriate and the report of the inquiry committee.