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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(a) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(a)to advice the State Board on matters of Divisional importance, either referred to it or on its own initiative, for the purposes of implementation of recommendations by the State Board regarding standard requirements in secondary schools and junior colleges;