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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jharkhand - Subsection

Section 20(c) in Jharkhand Panchayat Raj Act, 2001

(c)Is not a Chairperson or Vice Chairperson of any Cooperative Society, Subject to the provisions of section (21), shall be elected as Mukhia by the persons, whose names are included in the voters list of the Gram Panchayat, in the manner to be prescribed.