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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Meghalaya - Subsection

Section 27(2) in The Meghalaya Board of School Education Act, 1973

(2)Notwithstanding anything contained under Section 27(1) the State Government may make rules for performance of Examination related duties by all persons appointed by the Board to perform such duties and functions.] [Substituted by Meghalaya Act 5 of 2006, Section 12.]