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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(2) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(2)A Tribunal shall have jurisdiction in the whole of the State or in respect of a city having a population exceeding two lakhs as ascertained at the last preceding census of which the relevant figures have been published or in respect of a district or group of districts as may be specified in the order.