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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(5)(iv) in Assam Gramdan Rules, 1962

(iv)No decision in any case shall be arrived at by a Gram Sabha Adalat if at least 3 of its members are not present at all sittings.