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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(1) in The Gujarat Tribal Development Corporation Act, 1972

(1)Subject to the provision of this Act, it shall be the primary duty of the corporation to undertake the task of social and economic uplift of the members of the Scheduled Tribes in the State of Gujarat, and the Corporation shall be competent to do all things and to exercise all the powers necessary for the performance of such duties.