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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(4) in Gujarat Panchayats (Amendment) Act, 1976

(4)in sub-section (4), for clause (c) excluding the provisos, the following clause shall be substituted, namely:-"(c) for women.-
(i)two seats, where the total number of seats is either fifteen or, as the case may be, nineteen;
(ii)three seats in any other case;"