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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Gujarat - Subsection

Section 47(2)(n) in Gujarat Khar Lands Act, 1963

(n)the manner in which and the purposes for which balances of the fund and the interest accruing thereon shall be expended under sub-section (2) of section 38;