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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(4)(a) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(a)where he was a member of a political party immediately before such commencement, be deemed, for the purposes of sub-section (1) to have been elected as councillor or, as the case may be, a member as a candidate set up by such political party;