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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(3) in Gujarat Devasthan Inams Abolition Act, 1969

(3)Where a correction is made in any award under this section, the award shall be deemed to have stood corrected accordingly on and from the date on which it was made and the rights and liabilities of the parties concerned shall be enforced accordingly.