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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in The Maharashtra State Council of Examinations Act, 1998

(2)The Government shall communicate to the Council its views with reference to the results of the inspection or inquiry and may, after ascertaining the opinion of the Council thereon, advise it on the action to be taken, and fix a time limit for taking such action.