Section 15(1)(e) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

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State of Maharashtra - Subsection

Section 15(1)(e) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(e)is acting in a way detrimental to the aims and objects of the State Board or the Divisional Board: Provided that, no such recommendation shall be made by the State Board or Divisional Board or no order shall be made under clause

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State of Maharashtra - Subsection

Section 15(1)(e) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965