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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(1)(ii) in The Gujarat Panchayats Act, 1993

(ii)A Social Justice Committee for performing such functions as are considered 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: