Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Himachal Pradesh - Subsection Section 23(1) in Himachal Pradesh Board of School Education Act, 1968 (1)The Government may appoint Joint Secretary to the Board and such number of Deputy Secretaries thereof, on such conditions and for such period as Government may deem fit.
