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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Manipur - Subsection

Section 67(3) in The Manipur Panchayati Raj Act, 1994

(3)Each Standing Committee shall be entitled to require attendance at its meetings of any officer of the Zilla Parishad who is connected with the work of the Committee. The Chief Executive Officer shall under instruction of the committee, issue notices and secure the attendance of the officer.