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[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(2)(d) in Maharashtra Public Universities Act, 2016

(d)one representative belonging to Scheduled Castes or Scheduled Tribes or De-notified Tribes (VimuktaJatis) or Nomadic Tribes or Other Backward Classes, elected by an electoral college consisting of students who are engaged in full time studies in all university departments;