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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(viii) in Assam Education Department Rules and Orders

(viii)by any other authority constituted by law for the purpose of imparting or/and managing education of any standard whether exclusively or as a part of its other functions ; Provided that the local and Municipal Boards shall not have the power to recognise any institution.