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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4)(b) in The Gujarat Tribal Development Corporation Act, 1972

(b)Subject to the provisions to this Act, the terms and conditions of service of the directors and the fees and allowances payable to them shall be such as may be prescribed.]