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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

Bombay Presidency - Subsection

Section 42(1)(e) in The Bombay University Act, 1974

(e)all disciplinary matters, including the procedure to be followed by the management for holding enquiries, except where an employee is convicted of a criminal charge involving moral turpitude.