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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(2) in The Gujarat Municipalities Act, 1963

(2)Should a president or vice-president be suspended under sub-section (1) a councillor shall be elected to perform all the duties and exercise all the powers of a president or, as the case may be, vice-president during the period for which such suspension continues.