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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 59(6) in Arunachal Pradesh Panchayat Raj Act, 1997

(6)A member (other than an ex-officio member) shall be deemed to have vacated his seat if he is absent without excuse, sufficient in the opinion of the Anchal Samiti, from three consecutive ordinary meeting of the Anchal Samiti.