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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Chattisgarh - Subsection

Section 52(2) in Ayush and Health Sciences University of Chhattisgarh Act, 2008

(2)If, during the course of an examination, an examiner becomes incapable of acting as such for that course, Vice-chancellor shall appoint another examiner for such course.