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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(5) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(5)Notwithstanding anything contained in sub-section (4) the name of every secondary school which immediately before the appointed day is a recognised school shall be entered in the register and shall be deemed to have been entered in the register from the appointed day and shall continue thereon until removed under the provisions of this Act.