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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(4) in The Rajasthan Secondary Education Act, 1957

(4)In any emergency which, in the opinion of the State Government, requires that immediate action should be taken, the State Government may take such action consistent with this Act, as it deems necessary without previous consultation with the Board and shall forthwith inform the Board thereof.