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[Cites 0, Cited by 0] [Section 169(1)] [Section 169] [Entire Act]

State of Rajasthan - Subsection

Section 169(1)(d) in The Rajasthan District Boards Act, 1954

(d)record in writing for the consideration of a Board or such Committee any observations he thinks proper in regard to the proceedings or duties of the Board or Committee.