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[Cites 0, Cited by 1] [Section 32(1)] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(1)(b) in The Gujarat Panchayats Act, 1993

(b)during the term for which he has been elected, incurs any disqualifications, mentioned in [sub-section (1) of Section 30] [Substituted 'section 30' by Gujarat Act No. 19 of 2017, dated 12.4.2017.].