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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(5)(c) in Gujarat Primary Education Act, 1947

(c)[ Notwithstanding anything contained in this sub-section, in the case of a district local board or authorised municipality the term of office of the member or councillors of which expires on or before the 31s1 day of July 1949, the election of the members of the school board shall not be held by such district local board or authorised municipality, as the case may be, until, after the new district local board or the authorised municipality, has been constituted.] [This clause was inserted by Bombay 8 of 1949, Section 2 (1).]