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State of Gujarat - Act

Gujarat Secondary Education (Amendment) Act, 1973

GUJARAT
India

Gujarat Secondary Education (Amendment) Act, 1973

Act 25 of 1973

  • Published on 8 November 1973
  • Not commenced
  • [This is the version of this document from 8 November 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Gujarat Secondary Education Act, 1972 for the purposes hereinafter appearing.It is hereby enacted in the Twenty-fourth Year of the Republic of India as follows:-* Received the Assent to by the president on the 8th November, 1973, is hereby published for general information.

1. Short title.- This Act may be called the Gujarat Secondary Education (Amendment) Act, 1973.

2. Insertion of new section 40A in Guj. 18 of 1973.- In the Gujarat Secondary Education Act, 1972, (Guj. 18 of 1973) after section 40, the following section shall be inserted, namely:-

"40A. Saving.- Nothing contained in clause (26) of section 17, sections 34 and 35, and clause (b) of sub-section (1) and sub-sections (2), (3), (4) and (5) of section 36 shall apply to any educational institution established and administered by a minority, whether based on religion or language.".

3. Repeal of Guj. Ord. 6 of 1973.- The Gujarat Secondary Education (Amendment) Ordinance, 1973 (Guj. Ord. 6 of 1973) is hereby repealed and the provisions of section 7 of the Bombay Central Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.