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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Manipur - Subsection

Section 46(2) in The Manipur (Hill Areas) District Councils Act, 1971

(2)The Deputy Commissioner shall have the power to give to any District Council all such directions as he may consider necessary in respect of subjects, curricula, text books and standards of teaching in schools vested wholly or partly in the Council and in schools wholly or partly maintained by grants payable from the Council Fund and the Council shall comply with such directions.