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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2) in The Maharashtra State Board of Technical Education Act, 1997

(2)The Government shall communicate to the Board its views with reference to the results of the inspection or inquiry and may, after ascertaining the opinion of the Board thereon, advise it on the action to be taken, and fix a time limit for taking such action.