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

State of Maharashtra - Subsection

Section 70(3) in The Maharashtra Universities Act, 1994

(3)Any direction issued by the Tribunal shall be communicated to both the parties in writing and shall complied with by the university or the management or the competent authority as the case may be, within the period specified in this direction.