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

State of Maharashtra - Subsection

Section 24(3) in The Maharashtra State Council of Examinations Act, 1998

(3)In an emergency with, in the opinion of the Chairperson of the State Council or a Regional Council, requires that immediate action should be taken, the Chairperson shall take such action as deem necessary and shall thereafter report this action taken to the Council at its next meeting.