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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(b) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(b)if he is a person against whom an order of removal from office has been made under sub-section (1) of Section 14 and five years have not elapsed from the date of his removal from office;