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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(3) in The Rajasthan District Boards Act, 1954

(3)Copies of every resolution passed by a Board at a meeting shall, within ten days from the date of the meeting, be forwarded to the District Magistrate, [x x x] [Omitted by Rajasthan Act No. 8 of 1962.] and the Director of Local Bodies.