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

State of Gujarat - Subsection

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

(c)the reports which a political party shall furnish with regard to admission to such political party of any councillors or members and the officer of the municipal corporation, panchayat or, as the case may be, municipality to whom such reports shall be furnished;