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[Cites 0, Cited by 0] [Section 62A] [Entire Act]

State of Gujarat - Subsection

Section 62A(1) in The Gujarat Housing Board Act, 1961

(1)Notwithstanding anything contained in section 61, the Board may create a fund to be called Revolving Fund into which shall be credited all proceeds which may be received by or on behalf of the Board in respect of sales on instalments basis, of any building or any units therein, constructed or reconstructed by the Board under a housing scheme.