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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2)(vii) in The Gujarat Tribal Development Corporation Act, 1972

(vii)to draw, make accept, endorse, discount, execute and issue promissory notes, bills of exchange, hundis, bills, warrants, debentures and other negotiable instruments;