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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2) in The Gujarat Educational Institutions (Regulation) Act, 1984

(2)No person shall be appointed under sub-section (1) or having been so appointed, shall continue to hold office, who is or becomes directly or indirectly interested in an educational institution or in the courses of instruction conducted by it.