Section 19(1)(b) in Gujarat Compulsory Primary Education Act, 1961

[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Gujarat - Subsection

Section 19(1)(b) in Gujarat Compulsory Primary Education Act, 1961

(b)if the accused resides within the limits of the jurisdiction of a nyaya panchayat which has been empowered to take cognizance of and try such offence under clause (d) of section 75 read with sub-sections (3) and (5) of section 64 of the Bombay Village Panchayats Act, 1958 (Bombay Ill of 1959), such nyaya panchayat; and

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State of Gujarat - Subsection

Section 19(1)(b) in Gujarat Compulsory Primary Education Act, 1961