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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(62A) in The Gujarat Provincial Municipal Corporations Act, 1949

(62A)[ "State Election Commission" means a State Election Commission referred to in article 243-K of the Constitution of India'] [Clause (62A) inserted by Gujarat 16 of 1993, Section 2(6).]