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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Gujarat - Subsection

Section 51(2)(a) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(a)all members of the Board shall, in the case of supersession, as from the date of the order of supersession, and in the case of dissolution as from the date specified in the order of dissolution, vacate their offices as such members;