Section 5(3) in The Maharashtra State Board of Technical Education Act, 1997
(3)On the publication of the Maharashtra State Board of Technical Education (Amendment) Act, 2002, the existing members of the Board shall be deemed to have vacated their offices on the said date.] [Section 5 Substituted by Mah. 1 of 2003, Section 4, (w.e.f. 27.11.2002).]
