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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(5) in The Haryana Board of School Education Act, 1969

(5)[ The Secretary of the Board shall be appointed by the State Government upon such terms and conditions as it may think fit] [Substituted for sub-section (5) by Haryana Act 2 of 1970, section 7.].