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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(3)(i) in The Gujarat District Planning Committees Act, 2008

(i)The members of the House of the People and the members of the Gujarat Legislative Assembly elected from any constituency in the District or a part thereof shall be permanent invitees to the District Planning Committee;