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] [Entire Act] State of Gujarat - Section Section 3 in Gujarat Panchayats (Amendment) Act, 1976 3. Amendment of section 13 of Guj. 6 of 1962.- In the principal Act, in section 13, in sub-section (3), for clause (a), the following clause shall be substituted, namely:- "(a) for women, two seats;".
