Section 2(2) in Gujarat Primary Education Act, 1947
(2)"Approved School" means a primary school maintained by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or by a school board or by an authorised municipality[and includes a private primary school recognized under section 40A;] [ This words, figures and letter were substituted for the portion beginning with the words 'or which is' and ending with the words 'in this behalf' by Gujarat 24 of 1986, section 2(1) (w.r.e.f. 22-05-1986).]
