Section 3(4)(a) in The Gujarat Maritime Board Act, 1981

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

(a)three members appointed by virtue of their office amongst officers of the State Government, of whom-

(i)one shall be a representative of the department incharge of the administration of minor ports in the State,

(ii)one shall be the Commissioner of Fisheries, and

(iii)one shall be a representative of the Finance Department;

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