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 16] [Entire Act] State of Maharashtra - Subsection Section 16(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (1)The State Board and each Divisional Board shall meet not less than twice in every year, and six months shall not intervene between two successive meetings.
