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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(2)(a) in The Gujarat Municipal Finance Board Act, 1979

(a)all members of the Board shall, in the case of supersession, as from the date of the order of supersession, and in the case of dissolution as from the date specified in the order of dissolution vacate their office as such members;