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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2)(i) in The Gujarat Scheduled Castes Development Corporation Act, 1985

(i)to plan and promote, on its own or in collaboration with or through such Scheduled Castes organisations or other agencies as may be approved by the Corporation, any programme of agricultural development, marketing, processing, supply and storage of agricultural produce, small-scale industry, building construction, transport and such other activities as may be approved in this behalf by the State Government;