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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Gujarat - Subsection

Section 1(3) in Gujarat Irrigation and Drainage Rules, 2014

(3)It shall apply to all the works constructed and maintained relating to irrigation including drainage and water supply for drinking and industrial purpose by the State Government, State Government institutions and Grant-in-Aid Institutions of the State and includes all services rendered thereof.