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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(d) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013

(d)All the institutions recognized and admitted to the privileges of the Council immediately before the appointed day shall be deemed to be recognized and admitted to the privileges of the Board established under this Act, save in so far such recognition or privilege may be withdrawn, restricted or modified by or under the provisions of this Act.