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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Gujarat - Subsection

Section 60(1)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)shall, notwithstanding anything contained in any law for the time being in force, vacate the same on his resignation, dismissal, removal or retirement from the service of the Corporation or whenever the Commissioner, with the approval of the Corporation, thinks it necessary and expedient to require him to do so.