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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Gujarat - Subsection

Section 77(3) in The Gujarat Water Supply and Sewerage Board Act, 1978

(3)Until any regulations are made by the Board under sub-section (1), any regulations which may be made by it may be made by the State Government, and any regulations so made may be altered or rescinded by the Board in exercise of its powers under sub-section (1).