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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(2)(a) in The Punjab Panchayati Raj Act, 1994

(a)Each Standing Committee shall consist of not less than three and not more than five members including the Sarpanch and the Sarpanch shall be the ex officio member and Chairman of all these Standing Committees :