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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(f) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(f)"original political party" in relation to a councillor or a member means the political party to which he belongs for the purposes of sub-section (1) of Section 3;