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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Gujarat - Subsection

Section 86(3) in The Gujarat Panchayats Act, 1993

(3)Whenever leave is granted under sub-section (1) to a member who is Vice-President, another member shall, subject to the conditions to which the election of the Vice-President, so absenting himself was subject, be elected to perform all the duties and exercise all the powers of a Vice-President during the period for which such leave is granted.