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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Meghalaya - Subsection

Section 20(3) in The Meghalaya School Education Act, 1981

(3)After taking over the management of any school under this section the Government may arrange to manage the school through any person or officer authorised by the Government in this behalf, hereinafter referred to as the Authorised Officer.