Section 2(21) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(21)[ "recognised" means recognised by the Director, the Divisional Board or the State Board, or by any officer authorised by him or by any of such Boards;] [Clause (21) was substituted by Maharashtra 32 of 1990, Section 22(d).][* * * * * *] [Clause (22) was deleted by Maharashtra 30 of 1987, Section 2(4).]
