Legal Document View

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
[Cites 0, Cited by 7] [Section 56(2)] [Section 56] [Entire Act]

Bombay Presidency - Subsection

Section 56(2)(b) in Bombay Primary Education Act, 1947

(b)all powers and duties of the board shall, during the period of dissolution or supersession, be exercised and performed by such person or persons as the [State] Government may from time to time appoint in this behalf-,