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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(b) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947

(b)[ the net value realized or payable under sub-section (4) or (5) of Section 21;] [This clause was substituted for the original by Bombay 69 of 1953, Section 12.]