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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(2)The State Government shall have also the right to address the State Board or any Divisional Board with reference to anything it has conducted or done, or is conducting or doing, or intends to conduct or do, and to communicate to the Board concerned its views in the matter.