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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(4) in The Maharashtra State Board of Technical Education Act, 1997

(4)If the Board does not take action within a reasonable time, to the satisfaction of the Governments 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.