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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(a) in The Punjab School Education Board Act, 1969

(a)[ "affiliated" with its grammatical variations used with reference to an institution means affiliated or deemed to be affiliated to the Board for the purposes of admission to the privileges of the Board;] [Inserted vide Act 10 of 1987.]
(aa)[ "Board" means the Punjab School Education Board, established under section 3] [Renumbered by Punjab Act 10 of 1987.];