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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(u) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(u)to make by-laws relating to matters such as procedure to be followed by the State Board and the Divisional Board, their Committees, and any other matter solely concerning the State Board and Divisional Boards and their Committees that are not provided for by this Act and the regulations made thereunder;