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[Cites 0, Cited by 2] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(5) in Gujarat Panchayats Act, 1961

(5)Where the specified officer after making such inquiry as he may consider necessary, is satisfied that the applicant is entitled to be registered in the relevant part of the electoral roll of the Gujarat Legislative Assembly under the Central Act, he shall direct the name of the applicant to be included in the list of voters:Provided that no such direction shall be given if the applicant is disqualified to vote under this Act or any other law for the time being in force.