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[Cites 0, Cited by 2] [Section 28(2)] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(2)(t) in Maharashtra Public Universities Act, 2016

(t)ten registered graduates having graduated at least five years prior to the date of nomination, to be elected from amongst the collegium of registered graduates, of whom one each shall be a person belonging to Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis) or Nomadic Tribes, Other Backward Classes, and one shall be a woman :