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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(1) in Gujarat Compulsory Primary Education Act, 1961

(1)The State Government may by notification in the Official Gazette constitute a Primary Schools Panchayat for the trial of offences and punishable under this Act in the areas referred to in clause (c) of sub section (1) of section 19.