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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(4) in Bombay Primary Education Act, 1947

(4)The [State] Government may from time to time prescribe the duties to be performed by the staff maintained under sub-section (1).[(5) The State Government may constitute State Level Committee, namely, Vidyasahayak Committee to exercise such powers and perform such functions as may be prescribed.