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

State of Gujarat - Subsection

Section 56(2)(b) in Gujarat 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] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time appoint in this behalf-,