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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(1) in The Gujarat Maritime Board Act, 1981

(1)Whenever the State Government considers it necessary in the public interest so to do, it may, by order in writing together with a statement of reasons therefor, direct the Board to cancel any of the scales in force or modify the same within such period as that Government may specify in the order.