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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Uttarakhand - Subsection

Section 63(11) in Uttarakhand Panchayati Raj Act, 2016

(11)A copy of the minutes of the meeting, together with a copy of the motion and the result of the voting thereon, shall be forwarded forthwith on the termination of the meeting by the Presiding Officer to the State Government and District Magistrate having Jurisdiction;