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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(1)(ii) in The Gujarat Scheduled Castes Development Corporation Act, 1985

(ii)all powers and duties of the Corporation shall, during the period of dissolution, be exercised and performed by such person as the State Government may appoint in this behalf,