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State of Maharashtra - Section

Section 49 in The Maharashtra State Board of Technical Education Act, 1997

49. Interpretation in case of doubt.

- If any question arises regarding the interpretation of any provisions of this Act or of any regulations or by-laws made thereunder, the matter may be referred for decision to Government and shall be so referred to the State Government, if not less than three members of a Board so require. The decision of the Government shall be final.