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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(iv) in The Gujarat Municipal Finance Board Act, 1979

(iv)one member to be appointed by the State Government by virtue of his office or otherwise from amongst the officers of the State Government who in the opinion of the State Government has experience in the financial matters and administration of the Government and the local authorities.