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[Cites 0, Cited by 9] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(1) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(1)No person shall impart secondary education [or higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] through a school unless such school is registered under the provisions of this Act;