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 18(1)] [Section 18] [Entire Act]

State of Gujarat - Subsection

Section 18(1)(b) in Gujarat Panchayats (Amendment) Act, 1966

(b)clauses (1), (2) and (3) shall be renumbered as clauses (i), (ii) and (iii) respectively and after clause (ii) as so renumbered, the following clause shall be inserted, namely:-