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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(1) in The Gujarat Panchayats Act, 1993

(1)Any member who intends to move a motion of no confidence against the President or Vice-President may give notice thereof in the prescribed form to the panchayat. If the notice is supported by such number or members as may be prescribed, the motion may be moved.