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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(1) in The Gujarat Housing Board Act, 1961

(1)Every contract shall be made on behalf of the Board by the Chairman:[Provided that no contract involving an expenditure of rupees twenty-five thousand or more shall be made without the previous sanction of the Board.] [This proviso was substituted by Gujarat 1 of 1973, 15.]