Section 28 in The Bombay Secondary School Certificate Examination Act, 1948
28. Making of first regulations.
- Notwithstanding anything contained in section 26, the first regulations shall be made by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and they shall continue in force till new regulations are made by the Board under the said section and sanctioned by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under section 27.
