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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(1)(b) in Assam Panchayat (Constitution) Rules, 1995

(b)The State Government or Concerned District Authority shall remove any President, Vice-President or Member of Zilla Parishad, Anchalik Panchayat and Gaon Panchayat if he or she is having two or more than two children from single or multiple partners prior to the date of commencement of the Act i.e. 19/03/2018 and gives birth to an additional child thereafter ;