Section 92(2) in The Gujarat Maritime Board Act, 1981
(2)[ The State Government shall cause such report to be laid for not less than thirty days before the State Legislature as soon as may be after such report is received by the Government.] [Sub-section (2) was added, by Gujarat 3 of 1996, Section 14 (w.r.e.f. 08-09-1995).]
