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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(2) in The Meghalaya Board of School Education Act, 1973

(2)If a nominated or co-opted members of the Board or of any Committee formed by it becomes subject to any of the disqualifications specified in sub-section (1) his membership shall thereupon cease.