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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Maharashtra - Subsection

Section 53(g) in The Maharashtra State Board of Technical Education Act, 1997

(g)Any will, deed or other document made before the appointed day which contains any bequest, gift, term or trust in favour of existing Board shall, on and from the commencement of this Act, be construed as if the Board is named therein instead of the existing Board;