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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(4) in Rajasthan Municipalities Act, 2009

(4)Every committee, of which there is an ex-officio Chairman or a Chairman appointed by the Municipality, shall, at each meeting which such Chairman does not attend, appoint from amongst its members a Chairman of such meeting.