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

State of Gujarat - Subsection

Section 2(h) in Gujarat Compulsory Primary Education Act, 1961

(h)"local authority" means a District School Board, a Municipal Corporation, an authorised Municipality, a cantonment Board or an authority constituted by or under any law for the time being in force, or any person or body of persons empowered by the State Government to control primary education in any area specified by the State Government;