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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Punjab - Subsection

Section 88(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(3)The Secretary shall exercise and perform such powers and functions as may be prescribed and shall be entitled to take part in the meetings of the Zila Parishad or of any standing committee thereof but shall not be entitled to vote or move any resolution.