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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Gujarat - Subsection

Section 95(1) in The Gujarat Maritime Board Act, 1981

(1)Without prejudice to the foregoing provisions of this Chapter, the Board shall in the discharge of its functions under this Act, be bound by such directions on question of policy, as the State Government may give in writing to it from time to time:Provided that the Board shall be given opportunity to express its view before any direction is given under this sub-section.