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[Cites 0, Cited by 0] [Section 145(9)] [Section 145] [Entire Act]

State of Gujarat - Subsection

Section 145(9)(b) in Gujarat Panchayats Act, 1961

(b)
(i)The term of the other committees constituted under sub-section (1), shall be two years and on the expiry of the term it shall be reconstituted: