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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(iv) in The Meghalaya School Education Act, 1981

(iv)"Competent Authority" means any person, officer or authority authorised by the Government, by notification to perform the functions of the competent authority under this act for such area or in relation to such class of educational institutions as may be specified in the notification ;