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[Cites 0, Cited by 1] [Section 59] [Entire Act]

State of Uttarakhand - Subsection

Section 59(3) in Uttarakhand Panchayati Raj Act, 2016

(3)The State Government shall, in consultation with the State Election Commission by notification, appoint the date or dates for general election or bye-election of the Pramukh, Up-Pramukh and Members of a Kshettra Panchayat.