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[Cites 0, Cited by 0] [Section 115(2)] [Section 115] [Entire Act]

State of Maharashtra - Subsection

Section 115(2)(ix) in The Maharashtra Universities Act, 1994

(ix)the appointment of examiners validly made under the said Acts 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 corresponding university, and such examiners shall continue to hold office and to act until fresh appointments are made under this Act;