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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Gujarat - Subsection

Section 66(41) in The Gujarat Provincial Municipal Corporations Act, 1949

(41)with the previous sanction of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, the making of a contribution towards any public ceremony or entertainment in the City;