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[Cites 0, Cited by 3] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(3) in Gujarat Panchayats Act, 1961

(3)A panchayat constituted upon the dissolution of a panchayat before the expiration of its duration shall continue only for the remainder of the period for which the dissolved panchayat would have continued under sub-section (1) had it not been so dissolved.