Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2) in Gujarat Panchayats (Third Amendment) Act, 1963

(2)in sub-section (2), after the words "Nyaya Panchayat" the words "or of a standing member of a conciliation panch" shall be inserted, and after the figures "212" the words and figures "or 213, as the case may be" shall be inserted.