Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Himachal Pradesh - Subsection Section 29(3) in Himachal Pradesh Board of School Education Act, 1968 (3)The Board may direct the amendment or revision of any Bye-law made under this section by a Committee appointed by it, and such Committee shall give effect to the direction.
