Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64] [Entire Act] State of Maharashtra - Subsection Section 64(3) in Poona University Act, 1974 (3)If, for any reason, any examiner is unable to accept the examiner ship and u fresh appointment cannot he made in time by the Executive Council, the Vice-Chance shall appoint another examiner and report such appointment to the Executive Council.
