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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(2) in The Gujarat Water Supply and Sewerage Board Act, 1978

(2)It shall be lawful for the State Government to extend from time to time the period specified for the purpose of sub-section (1) in the case of any water works or sewerage system so however that such period in the aggregate does not exceed ten years.