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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Gujarat - Subsection

Section 26(2)(d) in The Gujarat Tribal Development Corporation Act, 1972

(d)the form in which certificate shall be issued by the Executive Director, the period within which and the authority before whom an appeal shall be filed, and the procedure to be followed by the appellate authority under section 20;