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 7] [Entire Act] State of Gujarat - Subsection Section 7(a) in Gujarat Panchayats (Second Amendment) Act, 1976 (a)after the words "or special order", the brackets and words "(including an order fixing the minimum and maximum rates of a tax or fee)" shall be inserted;
