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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(4) in The Maharashtra Universities Act, 1994

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