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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4)(iii) in The Gujarat Tribal Development Corporation Act, 1972

(iii)The Corporation may, for the use of the Chairman, provide a motor car on such conditions as regards its maintenance and repairs and the charges to be recovered from the Chairman for its private use, as may be prescribed.