Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Gujarat - Subsection Section 32(4) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (4)The Board shall comply with such directions as the State Government may, after perusal of the report of the auditor, think fit to issue.
