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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tripura - Subsection

Section 37(iii) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(iii)where the Government is satisfied that in the interest of the security of the State it is not expedient to hold any inquiry in the manner provided in these rules ;