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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(3) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(3)In an emergency which, in the opinion of the Chairman requires that immediate action should be taken, the Chairman shall take such action as he deems necessary and shall, thereafter, report his action to the Board at its next meeting.