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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(2) in The U.P. Basic Education Act, 1972

(2)The Board may, by general or special order direct that any power exercisable by it under this Act, except the power to make regulations may also be exercised by its Chairman or by such Committee or officer, in such cases and subject to such conditions, if any, as may be specified therein.