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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(1) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(1)All the decisions of the Board shall be taken by the Board by passing resolutions and shall be authenticated by the signature of the Chairman or in his absence by such other Member as may be authorised by the Board in this behalf.