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[Cites 0, Cited by 1] [Section 12(14)] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(14)(c) in Maharashtra Public Universities Act, 2016

(c)in the case of management when an inspection or inquiry has been caused to be made, the management, shall be entitled to appoint a representative, who shall have the right to be present and be heard at such inspection or inquiry;