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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(6) in Rajasthan Panchayati Raj Act, 1994

(6)As soon as the meeting convened under this section commences, the presiding officer shall read to the members present, the motion to the consideration of which the meeting has been convened and declare it to be open for debate.