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 58] [Entire Act] State of Gujarat - Subsection Section 58(2) in Gujarat Panchayats (Second Amendment) Act, 1963 (2)Within one year of the said date the panchayat for the respective nagar or as the case may be, new grim shall be constituted in accordance with the provisions of this Act."
