Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 13] [Entire Act] State of Gujarat - Subsection Section 13(1) in The Gujarat Panchayats Act, 1993 (1)Every panchayat, unless sooner dissolved under this Act shall continue for five years from the date appointed for its first meeting and no longer.
