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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(3) in Gujarat Public Trusts Act, 2011

(3)Notwithstanding anything contained in any other law for the time being in force, a member of the committee shall not be disqualified from being chosen as, and for being a member of, the Gujarat Legislative Assembly or any local authority by reason only of the fact that he is a member of such committee.