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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tripura - Subsection

Section 10(3) in Tripura Board of Secondary Education Act, 1973

(3)If any emergency arises out of the administrative business of the Board which in the opinion of the President, requires that immediate action should be taken, the President may take such action as he deems necessary but he shall report his action to the State Government and to the Board at its next meeting.