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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Maharashtra - Subsection

Section 114(3) in The Maharashtra Universities Act, 1994

(3)On the date on which any authority is deemed to be reconstituted or on which the period of six months expires, whichever is earlier, every member of an authority of an existing university who is continued in office under this section shall be deemed to have vacated his office.