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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(5) in The Maharashtra State Board of Technical Education Act, 1997

(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 Board and shall forthwith inform it of the action taken.