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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2)(i) in The Gujarat Tribal Development Corporation Act, 1972

(i)[ to plan and promote, on its own or in collaboration with or through such Scheduled Tribes Organisations or other agencies as may be approved by the Board, any programme of agricultural development, marketing, processing, supply and storage of agricultural produce, small-scale industry, building, construction, transport and such other activity as may be approved in this behalf by the State Government: [This clause was substituted by Gujarat 24 of 1978, section 3.]