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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(iii) in Gujarat Government Rules of Business, 1990

(iii)The Chief Minister from assigning temporarily to the charge of a Minister, a Minister of State or a Deputy Minister the Department or as the case may be, any business, appertaining to a Department when the Ministerin- charge thereof is incapable of acting due to unavoidable absence or any other reasons for some temporary period.