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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Gujarat - Subsection

Section 57(2)(e) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(e)all debts, liabilities and obligations incurred before the said date arid lawfully subsisting against the dissolved Board shall be discharged and satisfied by the Board;