Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 29 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

29. How the Fund shall be drawn against.

No payment shall be made by a Bank out of the State Board’s Fund, except upon a cheque or letter of credit signed by an officer serving under the State Board or a Divisional Board duly authorised by the State Board in this behalf.