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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(8) in The Maharashtra State Council of Examinations Act, 1998

(8)All notices, circulars and orders made or issued by the Bureau shall, so far as they are not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been made or issued under this Act.