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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(1) in The Gujarat Backward Classes Development Corporation Act, 1985

(1)Subject to the provisions of this Act it shall be the primary duty of the Corporation to undertake the task of social and economic uplift of the socially and educationally backward class citizens in the State of Gujarat and the Corporation shall be competent to do all things and to exercise all the powers necessary for the performance of such duties.