Legal Document View

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
[Cites 0, Cited by 0] [Section 243(5)] [Section 243] [Entire Act]

State of Gujarat - Subsection

Section 243(5)(b) in The Gujarat Panchayats Act, 1993

(b)the mode of settling differences of opinion which may arise between the members of a bench.