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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(b) in Regulations for Recognition of Higher Secondary Schools and Junior Colleges

(b)For the above purpose, the Council may cause inspection of the H.S. School/Junior College through an authorised Officer of the Council whenever felt necessary. The Council may also call for any information, papers or records for its examination in addition to the annual return which the H.S. School/Junior College is required to submit on or before 31st January each year.