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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Gujarat - Subsection

Section 41(1)(a) in Gujarat Court of Wards Act, 1963

(a)where the order is that of [****] [The words 'a Commissioner or' were deleted by Gujarat 15 of 1964, Section 4 Schedule] of any special or other officer appointed or Board constituted, under the proviso to section 3, to the State Government;