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[Cites 0, Cited by 0] [Section 48(3)] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(3)(ii) in The Punjab Panchayati Raj Act, 1994

(ii)a notice of the application has been served upon the accused if the dismissal was made after appearance of the accused before the Gram Panchayat.