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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2) in The Gujarat Tribal Development Corporation Act, 1972

(2)The Board in discharging its functions shall act, having regard to public interest, welfare of the Scheduled Tribes and solvency of the Corporation and shall be guided by such instructions on questions of policy as the State Government may give to it from time to time.