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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(2) in The Meghalaya School Education Act, 1981

(2)Every contract of service referred to in sub-section (1), shall be forwarded by the managing committee of the concerned, unaided minority school to the Director for record in such manner as may be prescribed.