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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3)(iii) in The Maharashtra National Law University Act, 2014

(iii)to consider the periodical statements of accounts and to review the finances of the university, from time to time; and to consider reappropriation statements and audit reports and to make recommendations to the Executive Council;