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[Cites 0, Cited by 0] [Section 305(3)] [Section 305] [Entire Act]

State of Himachal Pradesh - Subsection

Section 305(3)(e) in The Himachal Pradesh Municipal Corporation Act, 1994

(e)have custody of common seal and all papers and documents connected with the proceedings of the meetings of the municipality and of its Standing Committees and other Committees ;