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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(15) in Poona University Act, 1974

(15)"Higher Secondary School" means a school recognised as a full fledged higher secondary school by the Director of Education, or by an officer authorised by him in That behalf, and includes a higher secondary school situated outside the State of Maharashtra, which has been registered, or is deemed to he registered, by the University;