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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2) in The Gujarat Maritime Board Act, 1981

(2)The Chairman shall, as soon as possible, transmit to the State Government a copy of the minutes of every meeting of the Board and shall furnish to that Government such reports, returns, documents or other information as it may, from time to time call for.