Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(iii) in Rajasthan Panchayati Raj Act, 1994

(iii)given to the members a notice of not less than [Seven] [Substituted for the word fifteen by Section 31 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV - A dated 3.5.2000 with effect from 6.1.2000.]clear days of such meeting in such mane as may be prescribed.