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[Cites 0, Cited by 0] [Section 373] [Entire Act]

State of Gujarat - Subsection

Section 373(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)The Commissioner may with the approval of the Standing Committee from time to time issue orders for the guidance of Licensed Surveyors, Architects or Engineers, Structural Designers, Clerks of works and Plumbers respectively.