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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tripura - Subsection

Section 23(c) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(c)Every employee may, subject to the conditions specified in the Appendix 1 to these rules, have a right to strike ; provided that this right shall not be available to any Officer of the Board.