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State of Gujarat - Section

Section 6 in Gujarat Panchayats Laws (Amendment) Act, 1963

(6)An associate member of the panchayat shall have the right) to speak or otherwise to take part in the proceedings of the panchayat but shall not be entitled to vote. He may also speak or otherwise take part in the proceedings of any committee of the panchayat as may be prescribed by rules but he shall not be entitled to vote.