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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(2) in Gujarat Panchayats (Second Amendment) Act, 1963

(2)No person while holding office in a panchayat in capacity as ex officio, elected or co-opted member, shall, save as expressly authorised by this Act, be eligible for holding office in the same panchayat in a capacity other than the capacity in which he is already holding office.