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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Bombay Presidency - Subsection

Section 57(3) in Bombay Primary Education Act, 1947

(3)The members of a district school board reconstituted or established under the provisions of sub-section (2) shall hold office for such period, not exceeding [three years] as the [State] Government shall by order specify.