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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(f) in The Maharashtra Universities Act, 1994

(f)to recommend to the Board of Examinations, names of persons suitable for appointment of referees for evaluation of these and dissertations and for conduct of viva voce examinations, wherever prescribed for awarding post-graduate, doctorate and higher degrees;