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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(1)(b) in Gujarat Primary Education Act, 1947

(b)becomes subject to any of the disqualifications mentioned in [Section 5] [This word and figure were substituted for the word and figure 'Section 6' by Bom 9 of 1951 Section 3, Second Schedule.] he shall be disabled from continuing to be a member of such board and his seat shall be deemed to be vacant: