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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(iii) in The Gujarat Municipal Finance Board Act, 1979

(iii)three members to be appointed by the State Government by virtue of their office from amongst the offices of the State Government [out of whom at least one shall be a woman] [These words added by Gujarat 8 of 2008, dated 29th March, 2008.];