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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(4) in The Maharashtra State Board of Technical Education Act, 1997

(4)If the Board decides to recommend the closure, it shall prepare and submit to the Government, a report on the extent of damages or compensation to be recovered from the management and whether the assets created utilizing the funds provided by the Government or other public funding agencies be transferred to the Government or other management, and the payment of compensation to the teachers and the staff retrenched.