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[Cites 0, Cited by 0] [Section 465(3)] [Section 465] [Entire Act]

State of Gujarat - Subsection

Section 465(3)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)regulations under [Clause (c) of sub-section (2)] [These words, brackets, letter and figure were substituted for the words, brackets, letter and figure 'clause (b) of sub-section (2)' by Bombay 39 of 1951, section 3, Second Schedule.] shall be made in consultation with the Chief Auditor and shall not have effect unless sanctioned by the Corporation.