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[Cites 0, Cited by 0] [Section 58(6)] [Section 58] [Entire Act]

State of Gujarat - Subsection

Section 58(6)(c) in Gujarat Primary Education Act, 1947

(c)a headmaster who has served as such for ten years in an approved school or high school recognized by the Department of Education of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.