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State of Gujarat - Section

Section 43 in Gujarat Panchayats Act, 1961

43. Prosecution in certain offences. - No court shall take cognizance of an offence punishable under section 39 or under section 40 or under clause (a) of sub-section (2) of section 42 except on a complaint made by an order of, or under authority from the State Election Commission.

Requisitioning of Premises for the Purposes of Election