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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2) in Maharashtra Public Universities Act, 2016

(2)In case of any emergency requiring immediate action to be taken, the Chairperson of the Board of Examinations and Evaluation or any other officer or person authorized by him in that behalf, shall take such action as he thinks fit and necessary, and shall report the action taken by him at the next meeting of the Board.