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

State of Maharashtra - Subsection

Section 39(2) in Vijaybhoomi University, Raigad Act, 2018

(2)No examination or the results of an examination shall be held invalid only for the reasons that the University has not followed the Schedule of Examination as stipulated in section 38 of this Act or that the University has failed to declare the results within the period specified in subsection (1).