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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Gujarat - Subsection

Section 8A(2A) in The Gujarat Municipalities Act, 1963

(2A)Subject to the superintendence, direction and control of the State Election Commission, the list of voters shall be revised, modified, up-dated and published by such officer as may be designated by the State Election Commission in this behalf in the prescribed manner.]