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[Cites 0, Cited by 0] [Section 42D] [Entire Act]

State of Maharashtra - Subsection

Section 42D(4) in Poona University Act, 1974

(4)Any direction issued by the Tribunal under sub-section (2) shall be communicated to both parties in writing and shall be complied by the Management within the period specified in the direction, which shall not be less than two months from the date of its receipt by the management.]