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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(3) in The Gujarat Municipalities Act, 1963

(3)The ward in which a person votes for the first time after his name is entered in the list of voters shall be the ward in which he shall be entitled to vote at any subsequent election unless before such elections his name has been deleted from the list of voters for that ward.