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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(1) in Gujarat Industrial Development Act, 1962

(1)The Corporation shall have the authority to spend such sums as it thinks fit for the purposes authorised under this Act from out of the general fund of the Corporation referred to in Section 19 or from the reserve and other funds referred to in Section 23, as the case may be.