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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(4) in The Maharashtra State Board Of Nursing And Paramedical Education Act, 2013

(4)If the Board does not take action within a reasonable time, to the satisfaction of the Government, the Government may, after considering any explanation furnished or representation made by the Board, issue such directions consistent with this Act as it may think fit, and the Board shall comply with such directions.