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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Assam - Subsection

Section 84(1) in Assam State Housing Board Act, 1972

(1)The State Government may, if it is satisfied in public interest to do so, by a notification, in the Official Gazette, declare that with effect from such date, as may be specified in the notification, the Board shall stand dissolved.