Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(a) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (a)“appointed day” means the date on which the remaining provisions of this Act come into force under sub-section (3) of section 1;
