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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Gujarat - Subsection

Section 46(2) in Gujarat Primary Education Act, 1947

(2)It shall be lawful for the school board to invest such portion of the primary education fund as is not likely to be immediately required in post office cash certificates or in securities of the Central Government or any [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.