Section 31(5A) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(5A)[ Notwithstanding anything contained in sub-section (4), the name of every higher secondary school which immediately before the commencement of the Gujarat Secondary Education (Amendment) Act, 2002. is a recognised school shall be entered in the register and shall be deemed to have been entered in the register from the date of such commencement and shall continue thereon until removed under the provisions of this Act.] [Sub-section (5A) inserted by Gujarat 14 of 2002, dated 6th April, 2002.]
