Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 266(1)] [Section 266] [Entire Act]

State of Gujarat - Subsection

Section 266(1)(B) in The Gujarat Panchayats Act, 1993

(B)Vice-Chairman:-
(ii)The Minister of State dealing with the Panchayats Organization of the State or if there is no such Minister of State, the Deputy Minister dealing with such Organization, or in the absence of both such Ministers, the Parlimentary Secretary dealing with such Organization: