Section 3(1)(b) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

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State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(b)if he votes or abstains from voting in any meeting of a municipal corporation, panchayat or as the case may be, municipality contrary to any direction issued by the political party to which he belongs or by any person or authority authorised by it in this behalf without obtaining in either case the prior permission of such political party, person or authority and such voting or abstention has not been condoned by such political party, person or

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State of Gujarat - Subsection

Section 3(1)(b) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986