Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 71] [Entire Act] State of Gujarat - Subsection Section 71(ii) in The Gujarat Maritime Board Act, 1981 (ii)obtain advances from such banks on pledge or hypothecation of its current assets without the previous sanction of the State Government:
