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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Maharashtra - Subsection

Section 9A(4) in The Maharashtra National Law University Act, 2014

(4)The Pro-Chancellor may address the Vice-Chancellor with reference to the result of such inspection or inquiry and the Vice-Chancellor shall communicate to the General Council, the views of the Pro-Chancellor alongwith such advice as the Pro-Chancellor may have tendered on the action to be taken thereon.