Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40F] [Entire Act] State of Gujarat - Subsection Section 40F(3) in Gujarat Primary Education Act, 1947 (3)The State Government shall appoint a District Judge or a person who has been or is qualified to be Judge of a High Court or to be a District Judge to be the Tribunal.
