(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government if dissatisfied with the conditions, rules, management or superintendence of [an Approved Institution or recognised After-care Home or Hostel] [These words were substituted for the words 'a Certified School', by Maharashtra 54 of 1975, Section 14(1)(a).] may at any time by notice served on the managers of the [Institution or Home or Hostel] [These words were substituted for the word 'school', by Maharashtra 54 of 1975, Section 14(1)(b).] declare that the [the recognition thereof] [These words were substituted for the words 'certificate of the school' by Maharashtra 54 of 1975, Section 14(1)(c).] is withdrawn as from a date specified in the notice and on such declaration the withdrawal [of the recognition] [These words were substituted for the words 'of the certificate', by Maharashtra 54 of 1975, Section 14(1) (d).] shall take effect and [the Institution or Home shall cease to be an Approved Institution or Home.] [These words were substituted for the words 'the school shall cease to be a certified school', by Maharashtra 54 of 1975, Section 14(1)(e).]
