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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(7) in Gujarat Money-Lenders Act, 2011

(7)The value of the property may be determined with the assistance of the services of an expert appointed by the Registrar General in that behalf. The expert may be paid such honoraria as the Registrar General may, by an order in writing from time to time in relation to any area or areas, determine.