Section 3(3)(e) in City of Mumbai Primary Education, the Maharashtra Primary Education, the Hyderabad Compulsory Primary Education and the Madhya Pradesh Primary Education (Repeal) Act, 2013

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

(e)any appointments made by the School Boards and Local Committees, as per the Government orders, issued from time to time ; and

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