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[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(3)(b) in Assam Panchayat (Constitution) Rules, 1995

(b)he communicates in writing to the respective Deputy Commissioner or Sub-Divisional Officer to the effect not later than the time fixed for scrutiny of nomination paper; and