Section 8(2)(d) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(d) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(d)the procedure for deciding any question referred to in Section 6 including the procedure of any inquiry which will be made for the purpose of deciding such question; and

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State of Gujarat - Subsection

Section 8(2)(d) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986