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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(1)The State Board shall appoint Committees designated as follows: ––
(a)Executive Council.
(b)Academic Council.
(c)Finance Committee.
(d)Examinations Committee.
(e)Board or Boards of Studies.