Section 13 in Hyderabad Compulsory Primary Education Act 1952
13. Repeal.
- All previous enactments, rules and regulations in force in the matter of compulsory primary education are hereby repealed.NotificationsG. N., E. & S.W.D., No. PRE-7065-F(M), dated 10th August, 1965 (M. G., Part I-A.D.S., page 804) - In exercise of the powers conferred by sub-section (3) of section 1 of the Hyderabad Compulsory Primary Education Act, 1952 (Hyderabad XL of 1952), the Government of Maharashtra hereby appoints the 15th day of August, 1965, as the date on which the said Act shall come into force in that part of the Hyderabad area of the State, in which it is not already in force.
