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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(l) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(l)"State-sponsored scheme" means a scheme sponsored or adopted by the State Government or an officer authorised by it in this behalf for development or agriculture or industry and notified as such by the State Government or the authorised Officer, by a notification in the Official Gazette, for the purpose of this Act.