Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 15 in Gujarat Panchayats (Amendment) Act, 1965 15. Amendment of section 308 of Guj. VI of 1962.- In section 308 of the principal Act, the proviso to sub-section (5) shall be deleted.
