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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(ii) in The Gujarat Municipal Finance Board Act, 1979

(ii)three members to be appointed by the State Government who in the opinion of the State Government have knowledge of the municipal finances or municipal administration [out of whom at least one shall be a woman] [These words added by Gujarat 8 of 2008, dated 29th March, 2008.];