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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(2) in Dr. Vishwanath Karad MIT World Peace University Act, 2016

(2)No examination or the results of an examination shall be deemed to be invalid only for the reasons that the University has not followed the Schedule of Examinations as stipulated in section 38 or that the University has failed to declare the results within the period specified in sub-section (1).