The Maharashtra Pre-School Centres (Regulation of Admission) (Repeal) Act, 2000.

2001 : Mah. XXXI]  1 
THE MAHARASHTRA PRE-SCHOOL CENTRES (REGULATION OF ADMISSION) 
(REPEAL) ACT, 2000 
[Text as on 22nd January 2025] 
_____________ 
CONTENTS 
PREAMBLE. 
SECTIONS. 
 1. Short title. 
 2. Repeal of Mah. XXIX of 1997. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2  The Maharashtra Pre-School Centres (Regulation of Admission) [2001 : Mah. XXXI 
 (Repeal) Act, 2000 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2001 : Mah. XXXI]  The Maharashtra Pre-School Centres (Regulation of Admission) 3 
(Repeal) Act, 2000 
   MAHARASHTRA ACT No. XXXI OF 20011   
[THE MAHARASHTRA PRE-SCHOOL CENTRES (REGULATION OF ADMISSION)  
(REPEAL) ACT, 2000.] 
 [This Act received the assent of the Governor on the 14th August 2001; assent was first published 
 in the Maharashtra Government Gazette, Extraordinary No. 59, Part IV, on the 16th August 2001.]  
An Act to repeal the Maharashtra Pre-School Centres (Regulation of Admission) Act, 1996. 
WHEREAS, the Government of Maharashtra considers it expedient to repeal the Maharashtra 
Pre-School Centres (Regulation of Admission) Act, 1996 (Mah. XXIX of 1997); It is hereby enacted in 
the Fifty-first Year of the Republic of India as follows:–– 
1.  Short title. — This Act may be called the Maharashtra Pre-School Centres (Regulation of 
Admission) (Repeal) Act, 2000. 
2.  Repeal of Mah. XX IX of 19 97.— The Maharashtra Pre-School Centres (Regulation of 
Admission) Act, 1996 (Mah. XXIX of 1997), is hereby repealed. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
                                                   
1  For Statement of Objects and R easons of the L. A. Bill No. LIX of 2000, see Maharashtra Government Gazette , 2000, 
Extraordinary No. 118, Part VIII, dated the 27th November 2000, page 806. 
 

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