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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1)(c) in Uttaranchal School Education Act, 2006

(c)three heads of institutions of primary school and junior high school level, nominated by the State Government, one from a Government (primary) institution, one from private institution and one from girls' institution;