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[Cites 0, Cited by 2] [Section 213A(1)] [Section 213A] [Entire Act]

State of West Bengal - Subsection

Section 213A(1)(b) in The West Bengal Panchayat Act, 1973

(b)he is an elected member not set up by any recognized political party and he has joined a recognized political party on the expiry of six months from the date of election: