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[Cites 0, Cited by 19] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(3) in Assam Panchayat Act, 1994

(3)Seven clear days notice of an ordinary meeting and three clear days notice of a special meeting specifying the place, date and time of such meeting and the business to be transacted therein shall be given by the Secretary of the Gaon Panchayat and fix the notice on the notice-board of the Gaon Panchayat office.