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[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Punjab - Subsection

Section 184(2) in The Punjab Panchayati Raj Act, 1994

(2)Each Standing Committee shall consist of such number of members not exceeding five including the Chairman as specified by the Zila Parishad elected by the members of Zila Parishad from amongst the elected members.