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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(2)(b) in The Gujarat Municipal Finance Board Act, 1979

(b)all powers, duties and functions of the Board shall, during the period of dissolution or supersession be exercised and performed by such person or persons as the State Government may, from time to time, appoint in the behalf;