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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2) in The Gujarat Agricultural Pests and Diseases Act, 1980

(2)The Collector or such other officer, as the case may be shall, on receipt of such report and after making such further inquiry as he may deem necessary forward it to the State Government with his remarks thereon.