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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3)(d) in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969

(d)exercise such other powers as may be assigned to him by the State Government or by the Board of trustees constituted in accordance with the provisions of the Scheme with the previous approval of the Government.