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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(2) in The Gujarat Panchayats Act, 1993

(2)Where any President or Vice-President has been suspended under sub-section (1) another member shall, subject to the conditions to which the election of the President or, as the case may be, Vice-President so suspended was subject, be elected to perform all the duties and exercise all the powers of a President or a Vice-President during the period for which such suspension continues.