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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(a) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(a)the maintenance of registers or other records as to the political parties, if any, to which different councillors or, as the case may be, members belong;