Section 19(5) in The Maharashtra State Council of Examinations Act, 1998
(5)All obligations incurred, all contracts entered into and all matters and things engaged to be done, before the first constitution of the State Council by, with or for the State Government or the Bureau for any of the purposes of this Act, in respect of any scheme shall be deemed, to have been incurred, entered into, or engaged to be done by, with or for the State Council and accordingly all suits or legal proceedings instituted or which might have been instituted by or against the Government or the Bureau, as the case may be, continued or instituted by or against the State Council.
