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[Cites 0, Cited by 1] [Section 146(4)] [Section 146] [Entire Act]

State of Gujarat - Subsection

Section 146(4)(a) in The Gujarat Panchayats Act, 1993

(a)A meeting of the Committee for dealing with a motion of no confidence under this section shall be called within a period of seven days from the date on which a notice of such motion is received by the committee.