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

State of Meghalaya - Subsection

Section 12(xxiv) in The Meghalaya Board of School Education Act, 1973

(xxiv)to receive, purchase and hold any property, movable or immovable, which may become vested in it, and to dispose of all or any of the property, movable or immovable belonging to it, and also do all other acts incidental or appertaining thereto;