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[Cites 0, Cited by 1] [Section 96] [Entire Act]

State of Uttarakhand - Subsection

Section 96(3) in Uttarakhand Panchayati Raj Act, 2016

(3)The State Government shall, in consultation with the State Election Commission by notification, appoint the date or dates for general election or bye-election of the Chairman, Vice chairman and Members of a Zila Panchayat.