इस फाइल के बारे में
Reference Case 8(G) of 2018 - A reference from Hon’ble Governor of Gujrat for disqualification of Shri Bhupendrasinh Vechatbhai Khant MLA from the 125 –Morva Hadaf (ST) AC, Gujarat under Article 191 and 192 of the Constitution of India for opinion of the Election Commission of India - Commission’s opinion dated 23.04.2019 and Hon’ble Governor’s Order dated 02.05.2019