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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 57 in Gujarat Panchayats (Second Amendment) Act, 1963 57. Amendment of section of 307 Guj. VI of 1962.- In section 307 of the principal Act, in clause (k), the words "by or under a law" shall be deleted.
