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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Maharashtra - Subsection

Section 40(2)(c) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(c)any will, deed or other document made before the appointed day, which contains any bequest, gift, terms or trust in favour of a dissolved Board shall, on and from the appointed day, be construed as if the State Board is named therein instead of the dissolved Board;