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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(3) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011

(3)The State Government or the Officer so authorized by the State Government may, at any time, reconstitute the Managing Committee or the Governing Body, as the case may be, whenever it si considered necessary.