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Bombay Presidency - Section

Section 40E in Bombay Primary Education Act, 1947

40E. Dispute to be decided by Tribunal. - Where there is any dispute between the manager of a recognized private primary school and teacher in service of such school which is connected with the conditions of service of such teacher, the manager or, as the case may be, the teacher may make an application to the Tribunal constituted under section 40F for the decision of the dispute.