Section 40(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(1)On the appointed day, ––a. the Bombay Secondary School Certificate Examination Act, 1948; andb. the Madhya Pradesh Secondary Education Act, 1951, shall stand repealed; and the Maharashtra Secondary School Certificate Examination Board and the Vidarbha Board of Secondary Education constituted thereunder (hereinafter in this section referred to as “the dissolved Boards”) shall stand dissolved and all members thereof shall vacate office.
