Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Gujarat - Subsection Section 4(1) in Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973 (1)for the words "office of a Deputy Minister" the words "office of a Minister of State or of a Deputy Minister" shall he substituted;
