Section 32(1) in The Bombay Secondary School Certificate Examination Act, 1948
(1)The Board shall furnish to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government such reports, returns and statements as may be required by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and such further information relating to any matter connected with the work of the Board as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may require.
