Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(5A) in Gujarat Primary Education Act, 1947 (5A)[ "Authorised Officer" means such officer as the State Government may, by order appoint.] [Clause (5A) inserted by Gujarat 3 of 2003, dated 3rd March 2003 (w.r.e.f 11-06-1998)]
