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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Gujarat - Subsection

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

(n)"prescribed" means prescribed by regulations;
(nn)[ "private higher secondary school" means higher secondary school which is not owned, managed or sponsored by the Central or State Government;] [Clause (nn) inserted by Gujarat 14 of 2002, dated 6th April, 2002.]