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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Gujarat - Subsection

Section 39(3) in The Gujarat Municipalities Act, 1963

(3)Whenever leave is granted under sub-section (1) to a councillor who is a vice-president, another member shall be elected to perform all the duties and exercise all the powers of the vice-president during the period for which such leave is granted.