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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Himachal Pradesh - Subsection

Section 14(1) in Himachal Pradesh Board of School Education Act, 1968

(1)Subject to the provisions of this Act, the Board Fund shall be applicable,-
(i)only to the payment of the charges and expenses incidental to the several matters specified in this Act; and
(ii)to any other purposes for which by or under this Act powers are conferred or duties imposed upon the Board.