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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Rajasthan - Subsection

Section 157(5) in Rajasthan Municipalities Act, 2009

(5)The nominated members may consist of
(a)persons representing the Government of India ;
(b)persons representing the State Government; and
(c)persons representing such organisations and institutions as may be identified by the State Government.