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

State of Maharashtra - Subsection

Section 26(5) in The Maharashtra State Council of Examinations Act, 1998

(5)In an emergency which, in the opinion of the Government, requires that, immediate action should be taken, the Government may take such action, consistent with this Act, as it deems necessary without previous consultation with the Council concerned and shall forthwith inform it of the action taken.