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[Cites 0, Cited by 0] [Section 20(7)] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(7)(b) in Poona University Act, 1974

(b)any elected or nominated or appointed member who -
(i)has, any time before the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigned his office as such member or ceased to be such member for any reason whatsoever; or
(ii)is elected or nominated or appointed as such member in any vacancy occurring during the period of a term; or
(iii)after the commencement of the Maharashtra Universities (Amendment) Act, 1988, resigns his office as such member or ceases to be such member, for any reason whatsoever, before the completion of his term of office as such member, he shall be deemed to have held office as such member for the whole of that term.]