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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Rajasthan - Subsection

Section 182(2) in Rajasthan Panchayati Raj Rules, 1996

(2)They shall be verified and signed by Sarpanch and Secretary jointly on behalf of Panchayat, Pradhan and Vikas Adhikari jointly on behalf of Panchayat Samiti, Pramukh and Chief Executive Officer jointly on behalf of Zila Parishad.Purchases