Section 2(l) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
(l)“recognised by a Divisional Board” with reference to a secondary school or a junior college, means recognised by a Divisional Board for the purposes of admission to the privileges of that Board, and “recognised by the Education Department” means recognised either by the Directorate of Education or the Directorate of Technical Education under the Secondary Schools Code or any other administrative orders of the Education Department of the State Government and the expression “recognition”, with all its grammatical variations and cognate expressions, shall be construed accordingly;
