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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(8) in The U.P. Board of Secondary Sanskrit Education (Constitution, Powers and Duties of Committees and Sub-Committees) Regulations, 2012

(8)Any book prepared by the Board may, after it has continued for four examinations be changed after recommendation of the Committee of Courses after obtaining prior approval of the State Government, provided that minor changes may be made therein by the Board as and when necessary.