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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1)(xxiii) in Tripura Board of Secondary Education Act, 1973

(xxiii)[ One representative from the employee of Tripura Board of Secondary Education nominated by the Government.] [Inserted by the Tripura Board of Secondary Education (fourth Amendment) Act, 1989, w.e.f. 5.3.1990.]