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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Gujarat - Subsection

Section 75(2) in Gujarat Panchayats Act, 1961

(2)The meeting for the election of a President or Vice-President under sub-section (1) shall be convened by the competent authority on such date as it may fix and the election shall be held in the same manner in which the election of a President or Vice-President is held under section 62 and the provisions of that section shall, so far as may be, apply in respect of such election.