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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Maharashtra - Subsection

Section 38(1) in The Maharashtra State Council of Examinations Act, 1998

(1)Notwithstanding anything contained in section 37, the first regulations shall be made by the Government and they shall continue to be in force until new regulations are duly made and sanctioned under the said section.