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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(j) in The Meghalaya Board of School Education Act, 1973

(j)"recognised" means recognised by the Board for the purpose of admission to the privileges of the Board or, prior to recognition by the Board, by any University established by law in India or by any Board recognised by the State Government;