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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Bombay Presidency - Subsection

Section 67(3) in Bombay Primary Education Act, 1947

(3)The Members of the school board so reconstituted shall hold office for such period, as the State Government may by notification in the Official Gazette specify, but not exceeding one year from the date of such reconstitution.