Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 27 in The Bombay Secondary School Certificate Examination Act, 1948

27. Sanction of regulations by [State] Government.

- No regulation or alteration or revocation of a regulation made under section 26 shall have effect until the same has been sanctioned by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.