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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tripura - Subsection

Section 19(1) in Tripura Board of Secondary Education Act, 1973

(1)The State Government may, after considering the Budget estimates, the accounts of the Board and such other reports as it may call for, make such annual and periodical grants to it as it may think fit.