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[Cites 0, Cited by 1] [Section 53] [Entire Act]

Bombay Presidency - Subsection

Section 53(2) in Bombay Primary Education Act, 1947

(2)If such a duty is not performed within the period so fixed, the [State] Government may appoint some person to perform it and may direct that the expenses of performing it with a reasonable remuneration to the person appointed to perform shall be paid within such time as it may fix to such person by the school board or as the [State] Government may direct.