Section 6A(2)(iii) in Gujarat Primary Education Act, 1947

[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of Gujarat - Subsection

Section 6A(2)(iii) in Gujarat Primary Education Act, 1947

(iii)if an application to the District Judge under Section 6 is pending or has been tried, unless the State Government is satisfied that the question of the member's disqualification by reason of these circumstances was not or could not have been raised in such proceedings.

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State of Gujarat - Subsection

Section 6A(2)(iii) in Gujarat Primary Education Act, 1947