Section 2(a) in Himachal Pradesh Board of School Education Act, 1968
(a)[ "affiliated" with its grammatical variations used with reference to an institution means affiliated or deemed to be affiliated to the Board for the purposes of admission to the privileges of the Board";] [In section 2 clause existing (a) renumbered as (aa) and before clause (aa) new clause (a) inserted vide Act No. 15 of 1992.](aa)"Board" means the Board of School Education established under section 3;
