Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Gujarat - Subsection Section 3(3) in The Gujarat Water Supply and Sewerage Board Act, 1978 (3)The Board shall be deemed to be a local authority as defined in the Bombay General Clauses Act, 1904 (Bombay I of 1904).
