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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(6) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(6)The Board shall consider and make an inquiry in respect of every such application for registration in such manner as may be prescribed and then decide it within a period of three months from the date of receipt of the application by the Board.