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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(3) in The Assam Secondary Education Act, 1961

(3)When any emergency arising out of administrative business of the Board requires, in the opinion of the Chairman, that immediate action should be taken, the Chairman shall take such action as he deems necessary and report his action to the Board at its next meeting.