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[Cites 0, Cited by 0] [Section 147(2)] [Section 147] [Entire Act]

State of Maharashtra - Subsection

Section 147(2)(i) in Maharashtra Public Universities Act, 2016

(i)the appointment of examiners validly made under the said Act and subsisting immediately before the commencement of this Act, shall be deemed to have been made under and for the purposes of this Act for the respective university, and such examiners shall continue to hold office and to act until fresh appointments are made under this Act;