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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(7) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(7)When, under this section or either of the last two preceding sections, any direction, order or other communication is issued by the State Government to a Divisional Board, or any report, explanation or other communication is submitted by a Divisional Board to the State Government, a copy thereof shall be sent to the State Board.