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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(5) in Dr. Babasaheb Ambedkar Technological University Act, 2014

(5)The Chancellor may, where action has not been taken by the University to his satisfaction, within the time limit fixed, and after considering any explanation furnished or representation made by the University, issue such directions, as he may think fit and the University shall comply with such directions.