Section 23(3) in The Bombay Secondary School Certificate Examination Act, 1948
(3)Any person aggrieved by an order made under sub-section (1) may appeal to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government within sixty days, from the date of the order. On such appeal being filed, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, after making such inquiry, as it thinks fit, confirm, modify or reverse the order. The order of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall be final.
