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] [Section 202] [Entire Act] State of Gujarat - Subsection Section 202(4) in Gujarat Panchayats Act, 1961 (4)Any rules or orders for the levy, collection and recovery of any such fees [* * *] shall have effect subject to the provisions of this section.
