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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Gujarat - Subsection

Section 7A(3) in Gujarat Primary Education Act, 1947

(3)Any person found liable to pay a penalty under this Section, may within fifteen days of such decision appeal to the State Government, and the decision of the State Government shall be final.] [Section 7A was inserted by Bombay 12 of 1956, section 3.]