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 232] [Entire Act] State of Gujarat - Subsection Section 232(2) in The Gujarat Panchayats Act, 1993 (2)The pay and allowances of an officer in accordance with sub-section (1) shall during the period of posting, be paid by the panchayat from its fund.
