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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Gujarat - Subsection

Section 78(1) in The Gujarat Water Supply and Sewerage Board Act, 1978

(1)The Board may, with the previous approval of the State Government, make bye-laws consistent with this Act and rules, for carrying out the purpose of this Act in respect of any matter affecting general public.