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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(4) in The Maharashtra State Council of Examinations Act, 1998

(4)Where the Council does not, within the time fixed, take action to the satisfaction of the Government, it may, after considering any explanation furnished or representation made by the Council, issue such directions as it may think fit, and the council shall comply with such directions.