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(2) in Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973 (2)in the marginal note, for the words "Deputy Ministers" the words "Ministers of State and Deputy Ministers" shall be substituted.
