Section 3(1) in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013
(1)On the commencement of the City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013 (Mah. XXV of 2014).(hereinafter referred to as "the said Act")(a)the City of Mumbai Primary Education Act;(XV of 1920).(b)the Maharashtra Primary Education Act; (LXI of 1947).(c)the Hyderabad Compulsory Primary Education Act, 1952 (Hyd. XL of 1952); and(d)the Madhya Pradesh Primary Education Act, 1956, (M.P. XXIII of 1956) shall stand repealed.
