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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(2)(b) in The Gujarat Civil Services Tribunal Act, 1972

(b)in a case where the Tribunal consists of more than two members the President and the other remaining members, may act as Tribunal as if the Tribunal consisted of only the President or as the case may be the President and such other members].