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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(5) in The Rajasthan Municipalities (Interpellation of Chairman/ President) Rules, 1959

(5)"President" means the President of a Municipal council and includes the Vice-President or the Councillor who presides at the meeting of the Municipal council.