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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Karnataka - Subsection

Section 3A(9) in Karnataka Panchayat Raj Act, 1993

(9)The Grama Sabha may constitute sub-committees consisting of not less than ten members of whom not less than half shall be women, for in-depth discussion on issues and programmes for effective implementation of decisions of the Grama Sabha and in furtherance of exercise of powers and discharge of functions of Grama Sabha.