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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(21A) in The Gujarat Provincial Municipal Corporations Act, 1949

(21A)[ "Finance Commissioner" means the Finance Commission constituted under article 243-1 of the Constitution of India;] [Clause (21A) inserted by Gujarat 16 of 1993, Section 2 (3).]