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] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(n) in The Maharashtra State Council of Examinations Act, 1998

(n)to require institutions recognised by it or the Education Department to extend their co-operation in conduct of the examinations and to withdraw or cause to withdraw the privileges of the Council or the Education Department from any such institution which does not co-operate without any acceptable and tenable reasons after giving such institution a reasonable opportunity of showing cause why such order should not be made;