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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Bombay Presidency - Subsection

Section 58(2) in Bombay Primary Education Act, 1947

(2)The members of the said board shall hold office for a period of three years:Provided that the term of office of the out-going members shall be deemed to extend to and to expire with the date on which their successors are elected or appointed, as the case may be.