Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 53] [Entire Act] State of Gujarat - Subsection Section 53(3) in The Gujarat Secondary and Higher Secondary Education Act, 1972 (3)No regulation or alteration or revocation of a regulation made under this section shall have effect until the same has been sanctioned by the State Government.
