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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(2)(b) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(b)all powers, duties and functions of the Board of its Committees shall, during the period of dissolution or supersession, be exercised and performed by such person or persons as the State Government may, from time to time, appoint in that behalf;