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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of Gujarat - Subsection

Section 153(1)(a) in The Gujarat Panchayats Act, 1993

(a)have a degree in engineering, medicine, commerce or such other subject of any University established by law in India and experience of not less than five years in the field of activity pertaining to the subject, and