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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(3) in Uttaranchal School Education Act, 2006

(3)If the Board does not, within reasonable time take action.to the satisfaction, of the State Government, the State Government may, after considering an explanation-furnished or representation made by the Board issue such directions consistent with this Act,' as it may think fit, and the Board shall comply with such directions.