Section 228(3)(b) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 0] [Section 228(3)] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(3)(b) in The Manipur Municipalities Act,1994.

(b)the representation in such Committee of the Government of may be order specify India and the Government ad of such organisation and', institutions as may be deemed necessary for carrying out the functions assigned to such Committee:

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Union of India - Subsection

Section 228(3)(b) in The Manipur Municipalities Act,1994.