Section 4(1)(a) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

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State of Gujarat - Subsection

Section 4(1)(a) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986

(a)he shall not be disqualified under sub-section (1) of Section 3 on the ground,-

(i)that he has voluntarily given up membership of his original political party; or

(ii)that he has voted or abstained form voting in the meeting of such municipal corporation, panchayat or, as the case may be, municipality contrary to any direction issued by such party or by any person or authority authorized by it in that behalf without obtaining the prior permission of such party, person, authority and such voting or abstention has not been condoned by such party, person or authority within fifteen days form the date of such voting or abstention; and

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State of Gujarat - Subsection

Section 4(1)(a) in The Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986