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 1] [Entire Act]

State of Maharashtra - Section

Section 28 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

28. General application of the Fund.

Subject to the provision of this Act, the Fund of the State Board shall be applicable only to the payment of charges and expenses incidental to the matters specified in this Act and for any other purpose for which by or under this Act powers are conferred or duties are imposed upon the Board established under this Act.