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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Gujarat - Subsection

Section 12(2) in The Gujarat Backward Classes Development Corporation Act, 1985

(2)If the managing director is by infirmity or otherwise rendered incapable of carrying out his duties or is absent on leave or otherwise in circumstances not involving the vacation of his appointment the State Government may appoint another person to act in his place during his absence.