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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(2)(d) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(d)all institutions recognised and admitted to the privileges of the dissolved Board immediately before the said date shall be deemed to be recognised and admitted to the privileges of the Board established under this Act, save in so far as such recognition or privileges may be withdrawn, restricted or modified by or under the provisions of this Act;