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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in The Gujarat Maritime Board Act, 1981

(2)The Chairman, and in his absence the Vice-Chairman, and in the absence of both the Chairman as well as Vice-Chairman, any person chosen by the members present from amongst themselves, shall preside at meetings of the Board.