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[Cites 0, Cited by 0] [Section 456] [Entire Act]

State of Gujarat - Subsection

Section 456(5) in The Gujarat Provincial Municipal Corporations Act, 1949

(5)Any rules made by the Corporation which are inconsistent with the rules made by the State Government shall be null and void to the extent of inconsistency.] [Sub-sections (1) to (5) were inserted by Gujarat 16 of 1993, Section 20.]