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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tripura - Subsection

Section 4(1)(xix) in Tripura Board of Secondary Education Act, 1973

(xix)[ one representative of the Tripura Tribal Area Autonomous District Council nominated by the Chairman of the said council from amongst the members thereof ;] [Inserted by The Tripura Board of Secondary Education (Third Amendment) Act, 1985, w.e.f. 2.3.1986.]