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[Cites 0, Cited by 0] [Section 37(11)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(11)(b) in Rajasthan Panchayati Raj Act, 1994

(b)the concerned chairperson or the deputy chairperson shall cease to half office as such and vacate to office on or from the date on which the said notice is affixed on the notice board of the office aforesaid.