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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1)(a) in Gujarat Panchayats (Amendment) Act, 1962

(a)after the words "by the flection of a President of Vice-President or" the words "according as the vacancy is in the office of an elected or co-opted member by election or co-option of a" shall he inserted;