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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2)(e) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(e)all debts, liabilities and obligations incurred before the appointed day, and lawfully subsisting against any dissolved Board shall be discharged and satisfied by the State Board;