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[Cites 0, Cited by 0] [Section 211(3)] [Section 211] [Entire Act]

State of Goa - Subsection

Section 211(3)(b) in The Goa Panchayat Raj Act, 1994

(b)in the case of a person who was Deputy Sarpanch on demand by the Sarpanch of the Panchayat and Upadhyaksha of the Zilla Panchayat; shall, on conviction, be punished with a fine which may extend to one hundred rupees.