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 98] [Entire Act] State of Gujarat - Subsection Section 98(2) in The Gujarat Panchayats Act, 1993 (2)An invitee at a meeting of the panchayat shall have the right to speak or otherwise take part in the proceeding of the meeting of the meeting but shall not be entitled to vote.(B)Administrative powers and duties.
