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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(1)(f) in The Assam Secondary Education (Provincialised) Service Rules, 1982

(f)The list mentioned in Clauses (d) and (e) of this rule shall remain valid for one year from the date of publication unless the Government extend the validity of the list for further period in the public interest in consultation with the Board.