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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(d) in Gujarat Government Rules of Business, 1990

(d)"Minister-in-charge" , in relation to any Department or any business appertaining to a Department means the Minister or Minister of State or Deputy Minister to whose charge such Department, or as the case may be, business is assigned under rule 5 :