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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Maharashtra - Subsection

Section 64(3) in The Dr. Babasaheb Ambedkar Technological University Act, 1989

(3)If, for any reason, any examiner is unable to accept the examinership and fresh appointment cannot be made in time by the Executive Council, the Vice-Chancellor shall appoint another examiner and report such appointment to the Executive Council.