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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tripura - Subsection

Section 18(5) in Tripura Board of Secondary Education Act, 1973

(5)If the State Government does not accord its approval to the said estimate within three months of the resubmission thereof with or without revision, the said estimate shall be deemed to have been approved by the State Government.