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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(4) in Uttaranchal School Education Act, 2006

(4)An order made or decision given by the competent authority under subsection (3) shall not be questioned in any Court and the parties concerned shall be bound to execute the directions; contained in the order or decision within the period that may be specified therein.