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[Cites 0, Cited by 0] [Section 2(51)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(51)(d) in The Gujarat Provincial Municipal Corporations Act, 1949

(d)securities expressly authorised by any order which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government makes in this behalf;