Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2] [Entire Act]

Bombay Presidency - Subsection

Section 2(15) in The Bombay University Act, 1974

(15)"Higher Secondary School" means a school recognised as a full-fledged higher secondary school by the Director of Education, or by an officer authorised by him in that behalf, and includes a higher secondary school situated outside the State of Maharashtra, which has been registered, or is deemed to be registered, by the University;