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[Cites 0, Cited by 0] [Section 2(20)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(20)(viii) in Guwahati Metropolitan Development Authority Act, 1985

(viii)Any other services which the State Government may, if it is of opinion that the operation, maintenance, development or execution of such other services is essential to the life of the community, by notification, declare to be services for the purposes of this clause.