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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(3) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(3)If during the period prescribed in relation to any particulars under sub-section (1) any person voluntarily receives any information about any such particulars, knowing or having reasonable ground to believe, at the time when he receives it that such information is communicated in contravention of this Act, he shall be guilty of an offence under this section.