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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(3)(e) in Assam Panchayat (Constitution) Rules, 1995

(e)The notice for reservation under this sub-rule shall be published by the Deputy Commissioner on or before such clear days from the date of submission of nomination. The copies of such notice shall be fixed in the office of the Deputy Commissioner and the Block Development Officer concerned.