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[Cites 0, Cited by 0] [Section 16(10)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(10)(ii) in Veer Narmad South Gujarat University Act, 1965

(ii)for the purposes of the election of ordinary members a person entitled to stand as candidate or to vote in more than one constituency mentioned in clause (iii) and in sub-clause (e) of clause (iv) shall, before such date as may be appointed by the Statutes, select the constituency from which he desires to stand as a candidate or to vote at the election and shall not be entitled to stand or vote in more than one constituency.