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

State of Arunachal Pradesh - Subsection

Section 66(3) in Arunachal Pradesh Panchayat Raj Act, 1997

(3)An Anchal Samiti may temporarily associate with any committee person not being member of the Anchal Samiti, who have special experience and knowledge of any subject dealt with by a committee and any such person shall have the right to take part in the discussion of the committee but shall not have the right to vote, and shall not be a member for any other purpose.