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 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(3) in The Maharashtra State Council of Examinations Act, 1998

(3)All institutions recognised and admitted to the privileges of the Bureau immediately before to the appointed day shall be deemed to be recognised and admitted to the privileges of the corresponding Council established under this Act, save in so far as such recognition or privilege may be withdrawn, restricted or modified by or under the provisions of this Act.