Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 52] [Entire Act] State of Assam - Subsection Section 52(2) in Assam Panchayat Act, 1994 (2)Each standing committee shall consist of such numbers of members not exceeding six including the Chairman as may be specified by the Anchalik Panchayat, and chosen by the Anchalik Panchayat from amongst its members.
