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[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

State of Maharashtra - Subsection

Section 110(1)(c) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(c)in framing and modifying rules for regulating the proceedings of any such Committee and the conduct of correspondence, relating to the purpose for which the Committee is appointed.