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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(2) in Bombay Primary Education Act, 1947

(2)If, on receipt of such intimation, the [State] Government so direct, all powers and duties of the district school board, other than those so excepted, shall from such date and for such period as may be notified by the [State] Government in this behalf, be exercised and perform on behalf of the [State] Government in the prescribed manner.