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 5] [Entire Act] State of Gujarat - Subsection Section 5(b) in Gujarat Primary Education Act, 1947 (b)is a judge of a Civil Court or [a salaried magistrate] [These words were substituted for the words 'a magistrate' by Bombay 46 of 1949, section 3.], or
