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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Gujarat - Subsection

Section 25(3) in The Gujarat Provincial Municipal Corporations Act, 1949

(3)A person shall be disqualified for being appointed, and for being a member of the Transport Committee if, under the provisions of this Act or any other law for the time being in force, he would be disqualified for being elected as, and for being, a councillor.