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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(2) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013

(2)In an emergency which, in the opinion of the Chairman of the Board, require that immediate action should be taken, the Chairman shall take such action as he deems necessary and shall thereafter report his action to the Board at its next meeting.