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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tripura - Subsection

Section 45(3) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(3)In an appeal against any other order specified in Rule 41 the appellate authority shall consider all the circumstances of the case and make such orders as it may deem just and equitable.