Section 40A(3) in Bombay Primary Education Act, 1947
(3)Notwithstanding anything contained in sub-section (2) every private primary school which on the commencement of the Bombay Primary Education (Gujarat Amendment) Act, 1986 (Gujarat 24 of 1986), stands recognized as an approved school by a school board or by the State Government or by an officer authorized by it in this behalf shall be deemed to have been recognized under this section from the date of such commencement shall continue to be so recognized until such recognition is withdrawn under sub-section (7).
