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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Tripura - Subsection

Section 13(4)(vi) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(vi)The President may prescribe suitable forms for writing the A.C.R. of different categories of employees having regard to the nature of their duties.