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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(3) in Gujarat Primary Education Act, 1947

(3)The municipal school board shall, with the sanction of the Director, make regulations laying down the days, the time and the periods on each day during which a child shall be present for instruction at an approved school.[D. Merged Areas.] [This heading and Section 18A were inserted by Bombay 46 of 1949, section 6.]