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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2) in The Gujarat Backward Classes Development Corporation Act, 1985

(2)[ The State Government shall appoint one of the directors as Chairman and one of the directors as Vice-Chairman.] [This sub section was substituted by Gujarat 21 of 1986, Section 4 (2) (w.r.e.f. 02-07-1986).]