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[Cites 0, Cited by 0] [Section 105] [Entire Act]

State of Maharashtra - Subsection

Section 105(9) in The Maharashtra Universities Act, 1994

(9)No member of the Board of Examinations or the Committees of the university shall be appointed as paper setter, examiner, moderator or referee except with the written approval of the Board under exceptional circumstances to be recorded in writing.] [These sections were added by Maharashtra 55 of 2000, section 60.]