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

State of Maharashtra - Subsection

Section 19(4) in The Maharashtra State Board of Technical Education Act, 1997

(4)All property, moveable or immovable, and all rights, and interests of whatsoever kind, and powers and privileges of the existing Board shall stand transferred and shall, vest in the Board and be applied for the objects and purposes for which the Board is constituted.