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

State of Uttar Pradesh - Subsection

Section 19(2) in The U.P. Pravidhik Shiksha Adhiniyam, 1962

(2)Without prejudice to the generality of the foregoing power, the Board may refer any question arising in the course of the exercise of its powers or performance of its duties and functions under this Act to the appropriate Committee and where a reference is so made, the Board shall before taking a decision thereon, consider the report, recommendations and suggestions of the Committee ] [Substituted by U.P. Act. No. 23 of 1966.]