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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tripura - Subsection

Section 5(8) in Tripura Board of Secondary Education Act, 1973

(8)The name of every person appointed, nominated or co-opted as a member of the Board shall be published by notification by the State Government as soon as may be after his appointment , nomination or co-option, as the case may be.