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[Cites 0, Cited by 2] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(2) in The Punjab Municipal Act, 1999

(2)The Mayor, the Senior Deputy Mayor, the Deputy Mayor and the members of the Standing Committee of a Municipal Corporation, or the President, the Senior Vice-President, the Vice-President and the members of the Standing Committee of a Class 'A' Municipal Council shall not be members of any Subject Committee.