Section 33A in The Bombay Secondary School Certificate Examination Act, 1948
33A. [ Interpretation in case of doubt. [Section 33A was inserted, by Bombay 56 of 1953, section 8.]
- If any question arises regarding the interpretation of any provision of this Act, or of any regulations or bye-laws made thereunder, the matter may be referred for decision to the State Government and shall be so referred to the State Government if not less than three members of the Board so require. The decision of the State Government shall be final.]
