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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1) in The Gujarat Municipal Finance Board Act, 1979

(1)As soon as may be after the commencement of this Act, the State Government shall by notification in the Official Gazette with effect from a date to be specified therein establish for the purpose of this Act, a Board to be called the "Gujarat Municipal Finance Board."