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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(6) in The Gujarat Maritime Board Act, 1981

(6)The State Government shall appoint one of the members appointed under subsection (4) to be the Chairman of the Board.] [Sub-section (4) was substituted by Gujarat 3 of 1996, Section 2 (w.r.e.f. 08-09-1995).]