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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(3) in Tripura Board of Secondary Education Act, 1973

(3)[Not less ten] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] days notice shall be given for ordinary meetings of the Board and [not less than seven] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] days notice for a special meeting or a requisition meeting.