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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Gujarat - Subsection

Section 92(3) in Gujarat Panchayats Act, 1961

(3)A village panchayat shall constitute a committee called the Social Justice Committee for performing such functions as are essential for securing social justice to the weaker sections of the society including persons belonging to the Scheduled Castes and the Scheduled Tribes, as may be prescribed, and the constitution of such committee shall be such as may be prescribed.