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[Cites 0, Cited by 4] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(3) in The Gujarat Municipalities Act, 1963

(3)No business other than [* * * * *] [The words 'the determination of the term of office of the president and vice-president and' were deleted, by Gujarat 17 of 1993, section 14 (ii).] the election of the president and the vice-president shall be transacted at such meeting.