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[Cites 0, Cited by 0] [Section 4(10)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(10)(b) in Gujarat Primary Education Act, 1947

(b)The term of office of the members of the school board so nominated shall be for such period not exceeding three years as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may determine: