Section 10(23) in Himachal Pradesh Board of School Education Act, 1968
(23)do all such other acts and things ancillary to any of the purposes specified above or for the purpose of carrying into effect the provisions of this Act.] [Existing clause (18) renumbered as clause (23) and new clauses (18), (19), (20), (21) and (22) inserted vide Act No. 15 of 1992.]
