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[Cites 0, Cited by 0] [Section 465(3)] [Section 465] [Entire Act]

State of Gujarat - Subsection

Section 465(3)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)No regulation under sub-section (1) or under clause (a) of sub-section (2) shall have effect until it has been confirmed by the Corporation and, if made under clause (h) of sub-section (1), until it has in addition been confirmed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.