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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2)(d) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(d)all institutions recognised and admitted to the privileges of any dissolved Board immediately before the appointed day shall be deemed to be recognised and admitted to the privileges of the corresponding Divisional Board established under this Act, save in so far as such recognition or privilege may be withdrawn, restricted or modified by or under the provisions of this Act;