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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Maharashtra - Subsection

Section 112(h) in The Maharashtra Universities Act, 1994

(h)the transfer of any of the employees of the existing university to the new university and the terms and conditions applicable to such employees or termination of the service of the employees of the existing university by giving such terminal benefits as the State Government deems fit: