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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Gujarat - Subsection

Section 79(2)(b) in The Gujarat Rural Housing Board Act, 1972

(b)all liabilities enforceable against the Board shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realized by the State Government.