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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Gujarat - Subsection

Section 67(7) in Gujarat Primary Education Act, 1947

(7)Where an order is made under this Section transferring the assets, rights or liabilities of the former school board, then by virtue of that order such assets, rights and liabilities of such board shall vest in and be the assets, rights and liabilities of the reconstituted school board.]