Section 3(1)(a) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

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State of Gujarat - Subsection

Section 3(1)(a) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979

(a)to any agreement relating to a loan, advance or grant given to him or relating to credit in respect of or relating to hire-purchase of goods sold to him [by the State Government, the Corporation or as the case may be the Government Company] [These words were substituted and shall be deemed always to have been substituted for the words 'by the State Government or the Corporation' Gujarat 21 of 1981, Section 2.] by way of financial assistance, or

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State of Gujarat - Subsection

Section 3(1)(a) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979