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[Cites 0, Cited by 0] [Section 94(2)] [Section 94] [Entire Act]

State of Gujarat - Subsection

Section 94(2)(b) in The Gujarat Maritime Board Act, 1981

(b)all the powers and duties which may, be or under the provisions of this Act or of any other law, be exercised or performed by or on behalf of the Board, shall until the Board, is reconstituted under clause (b) or clause (c) or Sub-section (3) be exercised and performed by such person or as persons the State Government may direct;