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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Gujarat Scheduled Castes Development Corporation Act, 1985

(2)[ The State Government shall appoint one of the directors as Chairman and one of the other directors as Vice-Chairman.] [Sub-section (2) was substituted by Gujarat 21 of 1986, Section 3 (2) (w.r.e.f. 02-07-1986).]