Section 74(2)(a) in The Gujarat Maritime Board Act, 1981

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Gujarat - Subsection

Section 74(2)(a) in The Gujarat Maritime Board Act, 1981

(a)be deposited in the State Bank of India or any corresponding new bank as defined in clause (d) of Section 2 of the Banking Companies Acquisition and Transfer of Undertakings Act, 1970 (5 of 1970) [or in any corporation or financial institution controlled and managed by the State Government] [These words were inserted by Gujarat 3 of 1996, Section 10 (w.r.e.f. 08-09-1995).], as the Board may decide, or

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State of Gujarat - Subsection

Section 74(2)(a) in The Gujarat Maritime Board Act, 1981