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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2) in The Maharashtra State Council of Examinations Act, 1998

(2)Any will, deed or other document made before the appointed day which contains any bequest, gift, terms or trust in favour of the Bureau shall on and from the appointed day, be construed as if the State Council is named therein instead of the Bureau.