Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 330] [Entire Act] State of Gujarat - Subsection Section 330(2) in Gujarat Panchayats Laws (Amendment) Act, 1963 (2)Any person appointed under sub-Section (1) shall hold office so long only as the member in whose place he has been appointed would have held office had the vacancy not occurred.".
