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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(5)(a) in Gujarat Primary Education Act, 1947

(a)The members other than those appointed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall be elected by the district local board or the authorized municipality as the case may be: