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 7] [Entire Act] State of Gujarat - Section Section 22 in The Gujarat Panchayats Act, 1993 22. Name of the person not to be included in the list of voters, more than once. - No person shall be entitled to have his name included in the list of voters for any electoral division more than once.
