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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(q) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(q)to require institutions recognised by it and the Education Department to extend their co-operation in the conduct of the final examination and to withdraw the privileges of the Board from any institutions which fails to place at its disposal the facilities required to conduct final examinations, after giving it a reasonable opportunity of showing cause why such order should not be made;