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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(1) in The Gujarat Backward Classes Development Corporation Act, 1985

(1)The Corporation may appoint such officers and other employees as it considers necessary for the efficient performance of its functions and determine by regulations or otherwise their conditions of appointment and service and the remuneration payable to them.