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

State of Gujarat - Subsection

Section 3(2) in Gujarat Panchayats (Amendment) Act, 1966

(2)in sub-section (4), for the words "Vice-President and members of the panchayat" the words "Vice-President, members of the panchayat and members co-opted to the Education Committee of the panchayat" shall be substituted and shall be deemed always to have been substituted.