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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

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

(m)"secondary education" means general education above the primary education stage provided for students to qualify them for admission to certificate, diploma or degree course instituted by a University or Government or any other type of education that the State Government may include in by any general or special order ;