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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(3A) in The Gujarat Municipalities Act, 1963 (3A)[ "Central law" means the Representation of the People Act, 1950 (43 of 1950);] [Clause (3A) was inserted by Gujarat 17 of 1993, section 2 (2) w.e.f. 20-08-1993.]
