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 38] [Entire Act] State of Gujarat - Subsection Section 38(2) in Gujarat Khar Lands Act, 1963 (2)The balances of the fund and the interest accruing thereon shall be expended by the Board in such manner and for such purposes as may be prescribed.
