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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Manipur - Subsection

Section 38(2)(b) in The Manipur Panchayati Raj Act, 1994

(b)Each Committee shall be competent to co-opt in such manner as may be prescribed, members of farmers' club, mahila mandals, yuvak mandals and other similar bodies recognised by the Government. A representative of Co-operative societies in the panchayat areas shall be co-opted to the Production Committee. The rights and liabilities of the co-opted members shall be such, as may be prescribed.