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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Maharashtra - Subsection

Section 85(2)(a) in Maharashtra Public Universities Act, 2016

(a)Where the university or, as the case may be, management committing the contravention under this section is a society, every person who at the time such contravention has been committed, was in charge of and was responsible to the society, for the conduct of the affairs of the society, as well as the society, shall be deemed to be guilty of the contravention and shall be liable to be proceeded against and punished accordingly: