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[Cites 0, Cited by 0] [Section 20(9)] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(9)(c) in The Gujarat Water Supply and Sewerage Board Act, 1978

(c)the disciplinary or other action in relation to any person referred to in clause (a) or clause (b) may be taken after the date mentioned in clause (a) in such manner and by such authority as the State Government may by general or special order specify in this behalf;