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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(b) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(b)from the time of such split, such faction shall be deemed to be the political party to which he belongs for the purposes of sub-section (1) of Section 3 and to be his original political party for the purposes of this section.