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 0] [Section 8A] [Entire Act] State of Gujarat - Subsection Section 8A(3) in The Gujarat Municipalities Act, 1963 (3)No person shall be entitled to have his name included in the list of voters for more than one ward and for any ward more than once.
