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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(f) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(f)to conduct in the area of its jurisdiction the final examination on behalf of the State Board; (g) to appoint paper setters, translators, examiners, moderators, supervisors and other necessary personnel for conducting the final examination in the area of its jurisdiction, for evaluation of candidates’ performance and for compiling and release of results in accordance with such instructions as the State Board may from time to time issue.