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 31] [Entire Act] State of Gujarat - Subsection Section 31(3) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973 (3)All debentures issued by the Board shall be in such form as the Board with the sanction of the State Government may from time to time determined.
