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[Cites 0, Cited by 2] [Section 18(3)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(3)(e) in The Maharashtra Universities Act, 1994

(e)to postpone or cancel examinations, in part or in whole, in the event of malpractices or if the circumstances so warrant, and take disciplinary action or initiate any civil or criminal proceedings against any person or a group of persons or a college or an institution alleged to have committed malpractices.