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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(1) in The Assam Higher Secondary Education Act, 1984

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