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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Punjab - Subsection

Section 134(1) in The Punjab Panchayati Raj Act, 1994

(1)Every Panchayat Samiti shall appoint out of its own body the following Standing Committees, namely :-
(a)General Committee ;
(b)Finance, Audit and Planning Committee ;
(c)Social Justice Committee.