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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1) in The Gujarat Rural Housing Board Act, 1972

(1)With effect from such date as the State Government may, by notification common seal and may sue and be sued in its corporate name and shall be for the rural areas of the State a Board by the name of the Gujarat Rural Housing Board.