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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Gujarat - Subsection

Section 94(3)(b) in The Gujarat Maritime Board Act, 1981

(b)reconstitute the Board by fresh appointment and in such case, any persons who vacated their offices under clause (a) of Sub-section (2) shall not be deemed disqualified for appointment, or