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[Cites 0, Cited by 3] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(3) in The Gujarat Municipalities Act, 1963

(3)Notwithstanding anything contained in this Act or the rules made thereunder, the president, or as the case may be, the vice-president shall not preside over a meeting in which a motion of no confidence against him is discussed; but he shall have the right to speak in or otherwise take part in the proceedings of such meeting (including the right to vote).