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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(3) in Gujarat Primary Education Act, 1947

(3)An appeal under sub-section (2) shall be made within 30 days [from the date on which the order appealed against was communicated to the aggrieved person.] [These words were substituted for the words 'from the date of the order appealed against' by Bombay 26 of 1954, section 3.]