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[Cites 0, Cited by 1] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(3) in The Gujarat Panchayats Act, 1993

(3)Notwithstanding anything contained in this Act or the rules made thereunder, a President or Vice-President shall not preside over a meeting in which a motion of no confidence is discussed against him; but he shall have a right to speak or otherwise to take part in the proceedings of such a meeting (including the right to vote).