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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Gujarat - Subsection

Section 24(a) in The Gujarat Maritime Board Act, 1981

(a)Every contract shall be made on behalf of the Board by the [Chief Executive Officer] [These words were substituted for the word 'Chairman' by Gujarat 3 of 1996, Section 9 (1) (w.r.e.f. 08-09-1995).] or an officer authorised by the Board.