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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Gujarat - Subsection

Section 42(1)(g) in The Gujarat Panchayats Act, 1993

(g)fraudulently or without due authority as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.