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 22B] [Entire Act] State of Gujarat - Subsection Section 22B(b) in Gujarat Panchayats (Second Amendment) Act, 1963 (b)no chairman of a co-operative society which is being wound up or which is defunct shall he eligible to vote at the election or to stand as a candidate for the election."
