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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2) in The Maharashtra Universities Act, 1994

(2)In case of an appeal challenging the validity of the rules, the Tribunal may, either annul or rescind the rules or may direct the university or the State Government, as the case may be, to amend or modify the rules in such manner as may be directed by the Tribunal.