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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(6) in Arunachal Pradesh Colleges and Institutions of Higher Education (Establishment and Regulations) Act, 2010

(6)"Secretary" - means Secretary (or by whatever name or Designation called) of Education under the State Government or any other Officer to whom power has been delegated to function as such, by the State Government on this behalf: