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 2] [Section 15] [Entire Act] State of Gujarat - Subsection Section 15(4) in The Gujarat Panchayats Act, 1993 (4)The names of the elected members shall be published in the prescribed manner by the State Election Commission.Provisions Relating to Elections
