Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Gujarat - Subsection Section 18(aa) in The Gujarat Housing Board Act, 1961 (aa)[ The first meeting of the Board shall be called by the Chairman as soon as possible after its constitution under section 5,] [This clause was inserted by Gujarat 1 of 1973, section 14(1).]
