Section 41(1) in The Maharashtra State Council of Examinations Act, 1998
(1)All benefactions accepted or received by the Bureau and held by it immediately before the appointed day shall be deemed to have been accepted, received or held by the State Council under this Act and all conditions on which such benefactions were accepted, received or held shall be deemed to be valid under this Act, notwithstanding that such conditions are inconsistent with the provisions of this Act.
