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

State of Rajasthan - Subsection

Section 59(3) in The Rajasthan District Boards Act, 1954

(3)A Board may from time to time by resolution establish and appoint the members of one or more than one Committee for the purpose of inquiring into and reporting on any matter in respect of which a decision of the Board is required by or under this Act.