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[Cites 0, Cited by 7] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(4) in The Maharashtra Universities Act, 1994

(4)All such applications received within the aforesaid prescribed time limit, shall be scrutinised by the Board of College and University Development and be forwarded to the State Government with the approval of the Management Council [on or before the first day of May of the year], [These words were substituted for the words 'on or before the last day of December of the year' by Maharashtra 16 of 2011, section 2(a), (w.e.f. 14-2-2011).] with such recommendations (duly supported by relevant reasons) as are deemed appropriate by the Management Council.