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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

Bombay Presidency - Subsection

Section 56(2)(a) in Bombay Primary Education Act, 1947

(a)all members of the board shall in the case of supersession as from the date of the order of supersession, and in the case of dissolution as from the date specified in the order of dissolution, be deemed to have vacated their offices as such members;