Section 36 in Jammu and Kashmir State Board of School Education Act, 1975
36. Provisions regarding institutions imparting secondary and higher secondary education recognised by the Board of Secondary Education
Notwithstanding anything contained in this Act, all educational institutions admitted to the privileges of the Board of Secondary Education in respect of High School and Higher Secondary School Education shall after the commencement of this Act, be deemed to be admitted to the privileges of the Board under this Act.
