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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Gujarat - Subsection

Section 78(1)(b) in Gujarat Public Trusts Act, 2011

(b)appoint a Government officer from time to time, as the Administrator of the committee, for such period not exceeding three years as may be specified in the notification, which may be extended by like notification, from time to time, so however, that the total period shall not exceed five years: