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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(5) in The Goa Panchayat Raj Act, 1994

(5)A Sarpanch or Deputy Sarpanch removed from his office under sub-section (4) may also be removed by the Director from the membership of the Panchayat for such period not exceeding five years as the Director may specify in his order.] [Sub-sections (4) and (5) substituted by the Amendment Act 1 of 1997.]