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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1) in The Gujarat Municipalities Act, 1963

(1)Every person whose name is in the list of voters referred to in section 9 shall, unless disqualified under this Act or any other law for the time being in force, be qualified to vote, and every person whose name is not in such list shall not be qualified to vote, at the election of a member for the ward to which such list pertains.