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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(4) in The Gujarat University Act, 1949

(4)"High School" means a high school which has been recognized as a full-fledged high school by the [Director of Education] [These words were substituted for the words 'Director of Public Instruction' by Bombay 18 of 1953, section 3 and Second Schedule], [Gujarat State] [These words were substituted for the words 'Bombay State' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], or by an officer authorized by him in this behalf, or a high school situate outside the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] which has been registered by the University;