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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Meghalaya - Subsection

Section 13(3) in The Meghalaya Board of School Education Act, 1973

(3)The State Government may, [* * *] [Deleted by Meghalaya Act 5 of 2006, Section 8.], issue such directions consistent with the provisions of this Act, as it may think fit, and the Board shall comply with such directions.