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[Cites 0, Cited by 0] [Section 40A] [Entire Act]

Bombay Presidency - Subsection

Section 40A(9) in Bombay Primary Education Act, 1947

(9)The State Government may, on sufficient cause being shown, direct at any time that the recognition of the school which has been withdrawn, may be restored on such conditions and on payment of such fees as may be prescribed and on such further conditions, as the State Government may deem fit to impose.