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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(8) in Tripura Board of Secondary Education Act, 1973

(8)Subject to such conditions as may be prescribed by regulations, the President may at any time, by an order in writing , delegate all or any of the powers conferred upon him by or under this Act, to the Vice-President, and may in like manner cancel any such order of delegation.