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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(2) in The Gujarat Maritime Board Act, 1981

(2)A copy of such estimate shall be sent by post or otherwise to each member of the Board so as to reach him not less than ten clear days prior to the date appointed for the special meeting referred to in sub-section (1).