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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(2)(iii) in The Gujarat Housing Board Act, 1961

(iii)all sums due to the dissolved Boards on any account shall be sums due to the new Board and shall be realizable by the new Board in accordance with the law for the time being in force;