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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(4) in Himachal Pradesh Board of School Education Act, 1968

(4)In any emergency which in the opinion of the Government, requires that an immediate action should be taken, the Government may take such actions, consistent with this Act, as it deems necessary without previous consultation with the Board and shall forthwith inform the Board thereof.