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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(1)It shall be the duty of the Chairman of the State Board and of each Divisional Board to ensure that the provisions of this Act, and the regulations and by-laws made thereunder are faithfully observed and he shall have all powers necessary for this purpose.