The Gujarat Tribal Development Corporation Act, 1972

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The Gujarat Tribal Development Corporation Act, 1972
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GOVERNMENT OF GUJARAT

LEGISLATIVE AND PARLIAMENTARY AFFAIRS DEPARTMENT

GUJARAT ACT No. 5 of 1972

The Gujarat Tribal Development Corporation Act, 1972

( As modified upto 31st August, 2007 )

The Gujarat Tribal Development Corporation Act, 1972
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THE GUJARAT TRIBAL DEVELOPMENT CORPORATION ACT, 1972
(Guj. Act No. 5 of 1972)

CONTENTS.
PREAMBLE.

SECTIONS. PAGE NO.
CHAPTER I.
PRELIMINARY.

1. Short title, extent and commencement.

2. Definitions.

CHAPTER II.
INCORPORATION OF GUJARAT TRIBAL DEVELOPMENT
CORPORATION AND ITS CAPITAL.

3. Establishment of Gujarat Tribal Development Corporation.

4. Head office of Corporation.

5. Capital of Corporation.

CHAPTER III.
MANAGEMENT OF THE CORPORATION.

6. Management.

7. Board of Directors.

8. Term of office.

9. Disqualifications for office of director.

10. Director not to participate in certain cases.

11. Removal and resignation of director.

12. Meetings of Board.

13. Executive Director.

14. Defect in appointment not to invalidate acts or proceedings.

15. Officers and other employees of Corporation.

CHAPTER IV.
FUNCTIONS OF THE CORPORATION.

16. Functions of Corporation.

CHAPTER V.
FINANCE, ACCOUNTS AND AUDIT.

17. Fund of Corporation.

18. Accounts.

19. Audit.

CHAPTER VI.
MISCELLANEOUS.

20. Recovery of money due to Corporation.
The Gujarat Tribal Development Corporation Act, 1972
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SECTIONS. PAGE NO.

21. Dissolution of Board.

22. Consequences of dissolution of Board.

23. Protection of action taken in good faith.

24. Indemnity of directors.

25. Power of Board to make regulations.

26. Power of State Government to make rules.

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GUJARAT ACT NO. 5 OF 1972. 1 *

[THE GUJARAT TRIBAL DEVELOPMENT CORPORATION ACT, 1972]
[1st May, 1972.]
Amended by Guj. 24 of 1978.
Amended by Guj. 21 of 1986.
Amended by Guj. 1 of 1989.
Amended by Guj. 5 of 1995.
Amended by Guj. 1 of 1999.
Amended by Guj. 1 of 2001.

An act to provide for the establishment of a Tribal Development Corporation
in the State of Gujarat.

It is hereby enacted in the Twenty -third Year of the Republic of India as
follows :—

CHAPTER I.
PRELIMINARY.

1. (1) This Act may be called the Gujarat Tribal Development Corpo ration Act,
1972.

(2) It extends to the whole of the State of Gujarat.

(3) It shall come into force on such dat e as the State Government may, by
notification in the Official Gazette, appoint;

2. In this Act, unless the context otherwise requires,—

(a) "agriculture" includes dairy farming, poultry farming, breeding of
livestock, pisciculture, sericult ure and forestry ; and the term "agricultural"
shall be construed accordingly ;

(b) "Board" means the Board of directors of the Corporation ;

(d) "Corporation" means the Gujarat Tribal Development Corpora tion
established under section 3;

2[(e) "director" means a member of the Board and includes the chairman and
the Vice-Chairman; ]

(f) "Executive Director" means the Executive Director appointed under
section 13 ;

(g) "marketing" means all activities relating to the transport, grading, pooling,
marketing and sale of agricultural or industrial produce, whether in the
primary form or in semi-processed or processed form ;

(h) "prescribed" means prescribed by rules made under this Act;

(i) "processing" mea ns all activities relating to the processing of agri cultural
produce so as to make it marketable or fit for consumption and includes
purchase and storage of raw material, purchase of equipment, and purchase,
installation and running of machinery, required for processing and storage of
finished produce ;

(j) "regulation" means a regulation made under section 25 ;

(k) "Scheduled Tribes" means such tribes or tribal communities or parts of, or
groups within, such tribes or tribal communities as are deemed to be
Scheduled Tribes in relation to the State of Gujarat under article 342 of the
Constitution of India ;
Short title, extent
and commence-
ment.
Definitions.
The Gujarat Tribal Development Corporation Act, 1972
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(l) "society" means a society registered under the Societies Registration Act,
1860, or a co -operative society registered under the Guja rat Co -operative
Societies Act, 1961 ;

(m) "Scheduled Tribes Organisation" means a firm registered under the
Indian Partnership Act, 1932, or a society, all or majority of the partners, or
as the case may be, members whereof belong to Scheduled Tribes;

Explanation.—Where a society (hereinafter referred to as the
"principal society") has as its member another society (hereinafter referred to
as the "member society") or an association, all or a majority of members of
which belong to Scheduled Tribes, such member society or association shall
be deemed to be a member of the principal society belonging to Scheduled
Tribes;

(n) "small -scale industry" means cottage and small scale industry including
industry engaged in fabrication, rep airs and maintenance of agricul tural
machinery and equipment in which capital investment does not exceed five
lacs of rupees; and

(o) "supply and storage" means supply and storage of agricultural inputs and
establishments, maintenance and running of stor ages, cold storages and
warehouses;

3[(p) "Vice-Chairman" means the Vice-Chairman of the Board . ]

CHAPTER II.
INCORPORATION OF GUJARAT TRIBAL DEVELOPMENT
CORPORATION AND ITS CAPITAL.

3. (1) With effect from such date as the State Government may, by notification
in the Official Gazette, specify in this behalf, the State Govern mentmay
establish for the purpose of this Act a Corporation to be known as the Gujarat
Tribal Development Corporation.

(2) The Corporation shall be a body corporate having perpetual succe ssion
and a common seal, with powers subject to the provisions of this Act, to
acquire, hold or dispose of property, whether movable or immovable, and to
contract and to do all things nece ssary for the purposes of this Act, and may,
by the name aforesaid, sue or be sued.

4. The head office of the Corporation shall be at Ahmedabad or at such other
place as the State Government may, by notification in the Official Gazette,
specify.

5. (1) The State Government may provide to the Corporation such sum not
exceeding 4[fifty crores of rupees] as the State Government may think fit as
capital that may be required by the Corporation for the purpos e of carrying
out its functions or for purposes connected therewith :

Provided that where the capital initially provided is less than 4[fifty
crores of rupees] the State Government may, from time to time, increase the
capital to such sum not exceeding 4[fifty crores of rupees] as it may think fit.

(2) Such capital may be provided subject to such terms and conditions as may
be determined by the State Government.

CHAPTER III.
MANAGEMENT OF THE CORPORATION.

6. (1) The general superintendence, direction and management of the affairs and
business of the Corporation shall vest in a Board of directors which may
exercise all such powers and do all such acts and things as may be exercised
or done by the Corporation under this Act.
XXI of 1860.
GUJ. X of 1962
IX of 1932.
Establishment of
Gujarat Tribal
Development
Corporation.
Head office of
Corporation.
Capital of
Corporation.
Management.
The Gujarat Tribal Development Corporation Act, 1972
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(2) The Board in dis charging its functions shall act, having regard to public
interest, welfare of the Scheduled Tribes and solvency of the Corporation and
shall be guided by such instructions on questions of policy as the State
Government may give to it from time to time.

(3) If any doubt arises as to whether a question is or is not a question of
policy the decision of the State Government thereon shall be final.

7. (1) The Board shall consists of nine directors who shall be nominated by the
State Government:

Provided that not less than three directors shall be officials and the re -
maining directors shall be non -officials who shall be nominated from
amongst persons who, in the opinion of the State Government, have special
knowledge or practical experien ce in matters relating to agriculture ; agro -
industries, water development projects, finance, or co-operation :

Provided further that not less than three diretors shall belong to the
Scheduled Tribes.

5[(2) The State Government shall appoint one of the d irectors as Chair man
and one of the other directors as Vice-Chairman. ]

(3) On the occurrence of any vacancy in the office of a director due to death,
resignation or otherwise, the same shall be filled up by the State Government
in the manner provided in sub-section (1) 6[***]

7[(4) (a) (i) There shall be paid to the Chairman such honorarium not
exceeding 8[Rs. 2500 ] per month as may be prescribed.

(ii) The Chairman shall be entitled to the use of such
unfurnished resi -dental accommodation, without pay ment of
rent, as the State Government may, by general or special
order, direct so long as he is the Chairman and for a period of
fifteen days immediately after he ceases to be such Chairman
or in lieu of such residential accommodation, to a house
allowance at the rate of Rs. 500 per month subject to actual
rent paid and no charge shall fall on the Chairman personally
in respect of the maintenance of any resi dential
accommodation provided to him.

(iii) The Corporation may, for the use of the Chairman,
provide a motor car on such conditions as regards its
maintenance and repairs and the charges to be recovered from
the Chairman for its private use, as may be prescribed.

(iv) Where the Corporation has provided for the use of the
Chairman a motor car, it shal l also provide to him free of
charge the services of a driver for such motor car.

(v) The Chairman shall be entitled to travelling and daily
allowances while touring on the business of the Corporation at
such rates and upon such conditions as may be prescribed.

(vi) The Corporation shall cause a telephone installed at the
place where the Chairman ordinarily resides, on such
conditions as to the payment of the rental and other charges in
repect thereof by the Chairman as may be prescribed.

9[(vii) There s hall be paid to the Vice -Chairman such
honorarium not exceeding Rs. 1,500 per month as may be
prescribed.

(viii) The provisions of sub -clauses (ii) to (vi) shall mutatis
mutandis apply in relation to the Vice-Chairman as they apply
Board of directors.
The Gujarat Tribal Development Corporation Act, 1972
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in relation to the Chairman. ]

(b) Subject to the provisions of this Act, the terms and conditions of
service of the directors and the fees and allowances payable to them
shall be such as may be prescribed.

10[8. The director shall hold office during the pleasure of the State Government.]

9. A person shall be disqualified for being nominated as, and for being a director, if
he—

(a) is, or at any time has been, adjudicated insolvent or has suspended
payment of his debts or has compounded with his creditors; or

(b) is of unsound mind and stands so declared by a competent court; or

(d) is or has been removed or dismissed from the service of any State
Government or the Central Government or a Corporation owned or controlled
by any State Government or the Central Government.

10. A director who has any direct or indirect pecuniary interest in any matter coming
up for consideration at a meeting of the Board shall, as soon as possible, after the
relevant circumstances have come to his knowledge, disclose the nature of his interest
at such meeting and the disclos ure shall be recorded in the minutes of the Board and
the director shall not take any part in any deliberation or decision of the Board with
respect to that matter.

11. (1) 11[the State Government] may at any time, aft er consulting the Board,
remove any director from office, if, in its opinion such a director—

(a) is or has become subject to any disqualification mentioned in
section 9;

(b) is absent without leave of the Board from more than three con -
secutive meetings thereof without cause sufficient, in the opinion of
the Board, to exonerate his absence ;

(c) has acted in contravention of the provisions of section 10; or (d)
has been guilty of misconduct in the discharge of his duties :

Provided that no order of rem oval shall be passed without
giving the director a reasonable opportunity of showing cause against
the proposed order.

(2) A director may resign his office by giving notice thereof in writing to the
State Government and on such resignation being accepted he shall be deemed
to have vacated his office.

12. (1) The Board shall meet at such times and places and shall observe such
rules of procedure in regard to the transaction of business at its meetings
(including the quorum at such meetings) as may be provided by regulations.

12[(2) The Chairman or, if for any reason he is unable to attend any meeting,
the Vice -Chairman or, if for any reason he is also unable to attend any
meeting, any other director elected by the directors present at th e meeting,
shall preside at the meeting of the Board. ]

(3) All questions which come up before any meeting of the Board shall be
decided by a majority of the votes of directors present and voting, and in the
event of an equality of votes 13 [the Chairman, or in his absence, the Vice -
Chairman or in absence of both the Chairman and the Vice -Chairman the
person presiding, shall have and exercise a second or casting vote.
Term of Office.
Disqualifications
for office of
director.
Director not to
participate in
certain cases.
Removal and
resignation of
director.
Meetings of Board.
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13. (1) The State Government shall appoint one of the official direc tors as
Executive Director.

(2) The Executive Director who shall be a whole time officer of the Corpora -
tion shall—

(a) be its Chief Executive Officer.

(b) be responsible for the operational management of the Corporation
and implementation of the general policies approved by the Board.

(d) receive such salary and allowances and he governed by such terms
and conditions of service as may be determined by the Board an d
approved by the State Government.

(3) If the Executive Director is by infirmity or otherwise rendered inca pable
of carrying out his duties or is absent on leave or otherwise in circum stances
not involving the vacation of his appointment, the State Go vernment may
appoint another person to act in his place during his absence.

14. (1) No act or proceeding of the Board shall be questioned or be invalid on the
ground merely of the existence of a ny vacancy in, or any defect in, the
constitution of the Board.

(2) No act done by any person acting in good faith as a director shall be
deemed to be invalid merely on the ground that he was disqualified to be a
director or that there was any other defect in his nomination.

15. (1) The Board may appoint such officers and other employees as it considers
necessary for the efficient performance of the functions of the Corporation
and determine by regulations thei r conditions of appointment and service and
the remuneration payable to them.

(2) The Board may, by general or special order, delegate to the Executive
Director or to any other officer or employee of the Corporation, subject to
such conditions and limitat ions, if any, as may be specified, such of its
powers and duties under this Act, except the power to make regulations, as it
may deem necessary.

CHAPTER IV.
FUNCTIONS OF THE CORPORATION.

16. (1) Subject to the provisions of this Act, it shall be the primary duty of the
corporation to undertake the task of social and economic uplift of the
members of the Scheduled Tribes in the State of Gujarat, and the Cor poration
shall be competent to do all things and to exercise all the power s necessary
for the performance of such duties.

(2) Without prejudice to the generality of the foregoing provision, the
corporation may take such steps as it may think fit—

(i) to plan and promote, on its own or in collaboration with or through
such Sche duled Tribes Organisations or other agencies as may be
approved by the Board, any programme of agricultural development,
marketing, proces sing, supply and storage of agricultural produce,
small-scale industry, build ing construction, transport and such ot her
activity as may be approved in this behalf by the State Government ;

14[(ii) to undertake, on its own or in collaboration with or through
such Scheduled Tribes Organisations or other bodies or institutions as
may be approved by the Board, or in collab oration with Government
Executive Director.
Defect in
appointment not to
invalidate acts or
proceedings.
Officers and other
employees of
Corporation.
Functions of
Corporation.
The Gujarat Tribal Development Corporation Act, 1972
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or local autho rities, any activities, schemes or works capable of
furthering the pur poses for which the Corporation is established, and
all matters connected therewith, as it may consider necessary;]

(iii) to give on hire agricul tural or industrial machinery or equipment
to the members of Scheduled Tribes or Scheduled Tribes
Organisations;

(iv) to give grants and subsidies to and to guarantee loans taken by the
members of Scheduled Tribes or Scheduled Tribes Organisations;

(v) to borrow money subject to such conditions as the State Govern -
ment may specify;

(vi) to issue bonds and debentures;

(vii) to draw, make, accept, endorse, discount, execute and issue pro -
missory notes, bills of exchange, hundis, bills, warrants, debenture s
and other negotiable instruments;

(viii) to invest or deposit surplus funds of the Corporation in
Government securities or in such other manner as the State
Government may, by general or special order, direct;

(ix) to enter into contract ; and

(x) to discharge such other functions as may be prescribed or as are
supplemental, incidental or consequential to any of the functions
conferred on it by or under this Act.

CHAPTER V.
FINANCE, ACCOUNTS AND AUDIT.

17. (1) The Corporation shall have its own fund.

(2) The Corporation may accept grants, subventions, donations and gifts from
the Central or State Government or a local authority or any individual or
body, whether incorporated or not, for all or any of the purposes of this Act.

(3) All sums which may from time to time be paid to it by the State
Government and all other receipts of the Corporation shall be carried to the
fund of the Corporation and all payments by the Corporation shall be made
therefrom.

(4) The Corporation may spend such sums as it thinks fit for the perfor mance
of its functions under this Act, and such sums shall be treated as ex penditure
payable out of the fund of the Corporation.

(5) All moneys belonging to the fund of the Corporation shall be de posited in
such bank or invested in Government securities or in such other manner, as
the State Government may, by general or special order, direct.

18. (1) The balance-sheet and accounts of the Corporation shall be pre pared and
maintained in such form and manner as may be prescribed.

(2) The board shall cause the books and accounts of the Corporation to be
balanced and closed on the thirty-first day of March each year.

19. (1) The accounts of the Corporation shall be audited once in ev ery financial
year, by auditors duly qualified to act as auditors under sub -section (1) of
section 226 of the Companies Act, 1956, who shall be appointed by the Board
and shall receive such remuneration from the Corporation is the Board may
fix.

(2) The a uditors shall be supplied with a copy of the annual balance - sheet
Fund of
Corporation.
Accounts.
Audit.
I of 1956.
The Gujarat Tribal Development Corporation Act, 1972
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and 15[ The income and expenditure account] of the Corporation and it shall
be the duty of the auditors to examine them together with the accounts and
vouchers relating thereto, and they sh all have a list delivered to them of all
books kept by the Corporation and shall at all reasonable times have access to
the books, accounts and other documents of the Corporation and may require
from any director or officer of the Corporation such informat ion as they may
think necessary for the performance of their duties as auditors.

(3) The auditors shall make a report to the Corporation upon the annual
balance-sheet and accounts examined by them and in every such report they
shall state whether, in thei r opinion the balance -sheet is a full and fair
balance- sheet containing all necessary particulars and properly drawn up so
as to exhibit a true and fair view of the state of affairs of the Corporation.

16[ * * * * * ]

17 [(5) The Corporation shall furnish to the State Government a copy of its
balance-sheet and accounts together with a copy of the report made by the
auditors under sub-section (3) and a report on the working of the Corporation
during the relevant period, within four months from the d ate on which its
accounts are closed and balanced.

(6) Copies of the reports referred to in sub -section (5) shall be laid by the
State Government, as soon as may be, before the State Legislature.

CHAPTER VI.
MISCELLANEOUS.

20. (1) Where any amount is due to the Corporation from any person in respect of
advances or other financial accommodation granted by it, such amount shall
on a certificate being granted by the Executive Director in the prescribed
form, be recover able as arrears of land revenue by the Collector of the
district, in which the person from whom the amount is due resides or carries
on business or owns any property.

(2) Before issuing the certificate referred to in sub -section (1), the Executive
Director shall make an application to such officer, as may be empowered by
the State Government in this behalf and that officer shall, after giving an
opportunity of being heard to the person concerned and after such further
enquiry as he may consider necessary, by an order determine the amount due
to the Corporation and communicate the same to the Executive Director.

(3) An appeal against an order passed by the officer empowered by the State
Government under sub -section (2) shall lie within such period and to s uch
authority as may be prescribed.

(4) The officer empowerd under sub -section (2) and the appellate autho rity
shall follow such procedure as may be prescribed.

(5) The certificate issued by the Executive Director under sub -section (1)
shall be final an d conclusive and shall not be called in question before any
authority or court.

(6) For the purpose of recovering any amount due to the Corporation in
respect o f a loan it shall not be necessary to proceed against the principal
before proceeding against his surety.

21. (1) No provision of law other than this Act, relating to the winding up,
dissolution or liquidation of the companies or corporations shall apply to the
Corporation.

(2) The State Government may, if the Corporation exc eeds its powers, or
upon receipt of a report under section 19, call upon the Board to show cause
why it should not be dissolved, and if no explanation is offered within the
specified period, or if the State Government is not satisfied with the
Recovery of money
due to Corporation.
Dissolution of
Board.
The Gujarat Tribal Development Corporation Act, 1972
11 of 12
explanation, the State Government may dissolve the Board from such date as
may be specified.

22. (1) When the Board is dissolved under section 21,—

(i) all directors shall, from the date of dissolution, vacate their offices;

(ii) all powers and Curies of the Board shall, during the period of
dissolution, be exercised and performed by such person or persons as
the State Government may appoint in this behalf ;

(iii) all funds and other property vested in the Corporation shall,
during the period of dissolution, vest in the State Government.

(2) The State Government may reconstitute the Board aft er such period as it
may think fit.

23. No suit or other legal proceeding shall lie against t he Corporation or any
director inducing the Executive Director, or any officer or other employee or
any other person authorised by the Corporation to discharge any functions
under this Act, for any loss or damage caused or likely to be caused by any
thing which is in good faith done or intended to be done by him in pursuance
of this Act.

24. (1) Every director shall be indemnified by the Corporation against all losses
and expenses incurred by him in the discharge of his duties except such as are
caused by his own wilful act or default.

(2) A director shall not be responsible for the acts of any other director, or for
the acts of any officer or other employee of the Corporation or for any loss or
expenses resulting to the Corporatio n by the insufficiency or deficiency of
value of, or title to, any property or security acquired or taken on behalf of the
Corporation in good faith, or by the insolvency or wrongful act of any debtor
or any person under obligation to the Corporation or an ything done in good
faith, in the execution of the duties of his office or in relation thereto.

25. (1) The Board may make regulations not inconsistent with the provisions of
this Act and rules made thereunder, to prov ide for all matters for which
provision is necessary or expedient for the purpose of giving effect to the
provisions of this Act.

(2) In particular and without prejudice to the generality of the foregoing
power, such regulations may provide for all or any of the following matter,
namely :—

(a) the times and places of meeting of the Board and the procedure to
be followed in relation to such meeting including the quorum
necessary for the transaction of business;

(b) duties which the Executive Director shall perform ;

(c) the duties, conduct, salaries, allowances and conditions of service
of officers and other employees of the Corporation ;

(d) the delegation of powers and functions to the officers and other
employees of the Corporation ;

(e) the establis hment and maintenance of provident and other benefit
funds for the officers and employees of the Corporation;

(f) any other matter which is, or may be, necessary for the efficient
conduct of the affairs of the Corporation.

26. (1) The State Government may, by notification published in the Official
Gazette, make rules to carry out all or any of the purposes of this Act.
Consequences of
dissolution of
Board.
Protection of action
taken on good faith
Indemnity of
directors.
Power of Board to
make regulations.
Power of State
Government to
make rules.
The Gujarat Tribal Development Corporation Act, 1972
12 of 12

(2) In particular and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters, namely
:—

(a) the terms and conditions of service of the directors and the fees
and allowances payable to them;

(b) the functions, in addition to those specified in sub -section (2) of
section 16, to be d ischarged by the Corporation and the conditions
and restrictions subject to which those functions shall be discharged;

(c) the form and manner in which accounts shall be maintained, and
the balance -sheet and 18[ income and expenditure account] shall be
prepared;

(d) the form in which certificate shall be issued by the Executive
Director, the period within which and the authority before whom an
appeal shall be filed, and the procedure to be followed by the
appellate authority under section 20 ;

(e) any other matter which is required to be or may be prescribed.

(3) All rules made under this section shall be laid for not less than thirty days
before the State Legislature as soon as may be after they are made and shall
be subject to rescission by the State L egislature or to such modifications as
the State Legislature may make during the session in which they are so laid or
the session immediately following.

(4) Any rescission or modification so made by the State Legislature shall be
published in the Official Gazette and shall thereupon take effect.

--------------------------

1 For Statement of Objects and Reasons, see Gujarat Government, Extraordinary, Gazette, Part V, dated
April, 3, 1972, page 41.
* This Act was assented to by the Governor on the 1st May, 1972.
2 This clause was substituted by Guj. 21 of 1986, s. 2 (1) (a).
3 This clause was added by Guj. 21 of 1986, s.2(1)(b).
4 These words were substituted for the words "twenty crores of rupees" by Guj. 1 of 2001, s. 2.
5 This sub-section was substituted by Guj. 21 of 1986, s.2 (2).
6 These words "and a director nominated to fill such vacancy shall hold office for the unexpired portion of the
term of his proceessor " were deleted by Guj. 1 of 1999, s.3, sch. sr. No. 7(1).
7 Sub-section (4) was substituted for the Original by Guj. 24 of 1978, s.2.
8 These letters and figures were substituted for the letters and figures " Rs. 2500 " by Guj. 1 of 1989, s. 3(1).
9 These sub-clauses were inserted ibid., s.3(2).
10 Section 8 was substituted by Guj. 1 of 1999, s.3, sch., sr No. 7(2).
11 These words were substituted for the words " notwithstanding anything contained in section 8, the State
Government" ibid; s.3. sch, sr. No 7(3).
12 This sub-section was substituted, by Guj. 21 of 1986, s. 2, (3)(a).
13 These words were substituted for the words "the chairman, or in his absence" by Guj. 21 of 1986, s.2
(3)(b).
14 This clause was substituted by Guj, 24 of 1978, s.3.
15 These words were substituted for the words "the profit and loss account" by Guj. 24 of 1978, s.4 (1).
16 Sub-Section (4) was deleted, ibid; s. 4(2).
17 Sub-Section (5) was substituted for the Original, ibid; , s. 4(3).
18 These words were substituted for the words "profit and loss account" by Guj. 24 of 1978, s. 5.

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