Section 3(1)(ii) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

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State of Gujarat - Subsection

Section 3(1)(ii) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(ii)having become liable under the conditions of the grant to refund the grant or any portion thereof makes any default in the refund or such grant or portion or any instalment thereof, or

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State of Gujarat - Subsection

Section 3(1)(ii) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979