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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(4) in The Haryana Board of School Education Act, 1969

(4)The Vice-Chairman of the Board shall exercise and perform such powers, duties and functions as may be entrusted to him by the Board by regulations and shall assist the Chairman of the Board in all the matters for the purpose of carrying out the provisions of this Act and the regulations made thereunder.