Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 19] [Entire Act] State of Gujarat - Subsection Section 19(4) in The Gujarat Secondary and Higher Secondary Education Act, 1972 (4)The Chairman shall have power to convene meetings of the Board as provided for in Section 15 and stating the business to be brought before the meeting.
