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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(2) in The Gujarat Khadi and Village Industries Act, 2006

(2)"rural area" means the area comprised in any village, and includes the area comprised in any town, the population of which does not exceed twenty thousand or such other figure as the State Government may, by notification in the Official Gazette, specify from time to time.