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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(24A) in The Gujarat Municipalities Act, 1963

(24A)[ "State Election Commission" means the State Election Commission referred to in Article 243K of the Constitution of India;] [Clause (24A) was inserted by Gujarat 17 of 1993, section 2 (7) w.e.f. 20-08-1993.]