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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(3) in The Maharashtra State Council of Examinations Act, 1998

(3)The Council shall report to the Government such action, if any, as it has taken or proposes to take upon the result of the inspection or inquiry. Such reports shall be submitted, with the opinion of the Council thereon, within such time as the Government may direct.