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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(18A) in Gujarat Primary Education Act, 1947

(18A)[ "Private primary school" means a private primary school which is not maintained b the State Government or by a School Board or by an authorized municipality;] [This clause was inserted by Gujarat 24 of 1986, section 2(2) (w.r.e.f. 22-05-1986).]