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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Meghalaya - Subsection

Section 18(2) in The Meghalaya Board of School Education Act, 1973

(2)It shall be the duty of the Executive Chairman to see that the provisions of this Act and Regulations made under it are faithfully observed and the decisions of the Board are duly implemented and he shall have all powers necessary for this purpose.