Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Gujarat - Subsection Section 10(2) in Gujarat Panchayats (Third Amendment) Act, 1963 (2)after the words "which elected him" the words "as a member of the Nyaya Panchayat or, as the case may be, standing member of the conciliation panch" shall be inserted.
