Section 31(2A) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(2A)[ As soon as may be after the commencement of the Gujarat Secondary Education (Amendment) Act, 2002, the Board shall prepare and maintain thereafter, a register of Higher Secondary Schools in accordance with the provisions of this Act.] [Sub-section (2A) inserted by Gujarat 14 of 2002, dated 6th April, 2002.]
