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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(2)(a) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(a)all property, movable and immovable, all rights and interests of whatever kind, and all powers and privileges of the dissolved Board shall on the said date stand transferred to the Board and shall without further assurance vest in the Board, and shall thereafter be applied to the objects and purposes for which the Board is constituted;