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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Himachal Pradesh - Subsection

Section 11(6) in Himachal Pradesh Board of School Education Act, 1968

(6)Whenever any action is taken by the Government under sub-sections(3), (4) or (5), a report thereof shall be laid on the Table of the Legislative Assembly at the earliest possible opportunity stating the reasons for such action.