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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3) in The Maharashtra State Council of Examinations Act, 1998

(3)The Council concerned shall report to the Government such action, if any, as it proposes to take or has taken upon receipt the communication, under sub-section (2) and shall furnish an explanation if it fails to take appropriate action.