Section 40A in The Gujarat Secondary and Higher Secondary Education Act, 1972
40A. [ Savings. [Section 40A inserted by Gujarat 25 of 1973, dated 8th November, 1973.]
- Nothing contained in clause (26) of section 17, sections 34 and 25, and clause (b) of sub-section (1) and sub-sections (2), (3), (4) and (5) of section 36 shall apply to any educational institution established and administered by a minority, whether based on religion or language.]
