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[Cites 0, Cited by 1] [Section 70] [Entire Act]

State of Gujarat - Subsection

Section 70(1) in The Gujarat Panchayats Act, 1993

(1)Any member who intends to move a motion of no confidence against the President or Vice-President may give a notice thereof in the prescribed form to the panchayat. If the notice is supported by such number of members as may be prescribed, the motion may be moved.