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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4)(vi) in The Gujarat Tribal Development Corporation Act, 1972

(vi)The Corporation shall cause a telephone installed at the place where the Chairman ordinarily resides, on such conditions as to the payment of the rental and other charges in respect thereof by the Chairman as may be prescribed.