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[Cites 0, Cited by 0] [Section 40F] [Entire Act]

State of Gujarat - Subsection

Section 40F(4) in Gujarat Primary Education Act, 1947

(4)It shall be the duty of the Tribunal to entertain and decide disputes of the nature referred to in section 40E and deal with and decide all applications and proceedings made or transferred to it under sub-section (2) of section 40G and also to entertain and decide appeal made under sub-section (5) of section 40B.