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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Rajasthan - Subsection

Section 174(b) in The Rajasthan District Boards Act, 1954

(b)election shall be held or co-options made or both, as the case may be, on a date prior to the date mentioned in clause (a) to be specified in the said order for the purposes of reconstituting the said Board.