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[Cites 0, Cited by 4] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(1)The members of the State Board and of each of the Divisional Boards, not being members ex-officio, shall hold office for a term of four years from the date on which their names are published in the Official Gazette.