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[Cites 0, Cited by 8] [Section 13(2)] [Section 13] [Entire Act]

State of Assam - Subsection

Section 13(2)(d) in Assam Panchayat Act, 1994

(d)exercise all the powers, perform all the functions and discharge all the duties of the President as provided under sub-section (1) of Section 13, if the President be removed, and or dies or resigns, till the office of the President is filled up in the manner as provided under sub-section (1) (b) of section 6.