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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in Jammu and Kashmir School Education Act, 2002

(2)Notwithstanding anything contained in the Jammu and Kashmir Board of School Education act, 1975, the Government shall, by notification, in the Government Gazette, appoint the 'competent authorities' for carrying out the purposes of this Act.