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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(2) in Gujarat Metropolitan Planning Committees Rules, 2016

(2)Any person who is not subject to any disqualification as a voter under the provision of the Act, or the rules and whose name is entered in the final list of voters for the constituency, for which the candidate is to be nominated, may subscribe as proposer and seconder.