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[Cites 0, Cited by 0] [Section 133(3)] [Section 133] [Entire Act]

State of Uttarakhand - Subsection

Section 133(3)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)by written order require a Gram Panchayat, or any committee or joint committee thereof to furnish such statements, accounts, reports (including monthly reports of progress) or copies of documents, relating to its proceedings or duties as he thinks fit to call for ; and