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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1)(xvii) in Tripura Board of Secondary Education Act, 1973

(xvii)not more than two persons to be co-opted by the Board in consideration of their expert knowledge of the subjects of study included in the course prescribed by the Board.