Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Maharashtra - Subsection Section 9(b) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (b)if he is a person against whom an order of removal from office has been made under sub-section (1) or sub-section (2) of section 15:
