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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(5) in The Gujarat Water Supply and Sewerage Board Act, 1978

(5)Notwithstanding anything contained in sub-section (4) the amount payable by the Board to the local body under that sub-section may, at the option of the Board, be treated, wholly or partly, to be the grant of loan to the Board on such terms and conditions as the State Government may specify.