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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(3) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(3)Subject to the provisions of this Act, and the rules and regulations made thereunder, if the Chairman is satisfied that immediate action has to be taken on any matter which is within the competence of the Board, he may by order in writing take such action as he may deem necessary.