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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1)(xvi) in Tripura Board of Secondary Education Act, 1973

(xvi)persons interested in education, numbering not more than [five] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.], nominated by the State Government, one of them being a woman, one an advocate as defined in the Advocates Act, 1961, and at least one belonging to Scheduled Castes [and] [Inserted by The Tripura Board of Secondary Education (Second Amendment) Act, 1978, w.e.f. 1.1.1978.] Scheduled Tribes ;