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[Cites 0, Cited by 0] [Section 98(5)] [Section 98] [Entire Act]

State of West Bengal - Subsection

Section 98(5)(b) in The West Bengal Panchayat Act, 1973

(b)the Sahakari Sabhapati is, by reason of leave, illness or other cause, temporarily unable to act, the Sabhapati shall exercise the powers, perform the functions and discharge the duties of the Sahakari Sabhapati until a new Sahakari Sabhapati is elected and assumes office or until the Sahakari Sabhapati resumes his duties, as the case may be.