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 6] [Entire Act] State of Gujarat - Subsection Section 6(5) in The Gujarat Municipalities Act, 1963 (5)Subject to the provisions of this Act, an election shall be held in accordance with the rules made by the State Government in that behalf.
