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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(1) in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965

(1)Notwithstanding anything contained in the last preceding section, the first regulations shall be made by the State Government and they shall continue to be in force until new regulations are duly made and sanctioned under the said section.