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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(4) in Gujarat Industrial Development Act, 1962

(4)Any person nominated as a [Director] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 7 (2) (w.e.f. 01-07-1986).] shall, unless disqualified, be eligible for renomination.