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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(1)(ii) in The Gujarat Tribal Development Corporation Act, 1972

(ii)all powers and duties of the Board shall, during the period of dissolution, be exercised and performed by such person or persons as the State Government may appoint in this behalf;