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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Tripura - Subsection

Section 29(2) in Tripura Board of Secondary Education Act, 1973

(2)If any difficulty arises in giving effect to any of the provisions of this Act, the State Government may make such order to do such thing, not inconsisting with this Act, as appears to it to be necessary or expedient for removing the difficulty.