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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Bombay Presidency - Subsection

Section 59(2) in Bombay Primary Education Act, 1947

(2)The members so nominated shall, as far as may be, include persons who were members of the Board so dissolved and are, on the date on which such nomination is made, ordinarily residing in the area to which this Act extends.