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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2)(n) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(n)any other matter which is to be or may be prescribed under this Act. (3) No regulation made under this section shall have effect until the same has been sanctioned by the State Government.