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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4)(b) in The Gujarat Maritime Board Act, 1981

(b)the other members appointed from amongst the persons who are, in the opinion of the State Government, having expertise or experience in or capable of representing any one or more of the interests of shipping, navigation, ports, sailing vessels, fisheries, trade, commerce, finance, industry, workers of minor ports and such other interests, as in the opinion of the State Government, ought to be represented on the Board.)