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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(4)(ii) in Karnataka Secondary Education Examination Board Act, 1966

(ii)if he is nominated under clause (a) or clause (b) of paragraph (C) and ceases to be either a Head Master, or a Head Mistress, or a teacher of a recognised High School, as the case may be; and