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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Himachal Pradesh - Subsection

Section 92(3) in Himachal Pradesh Municipal Election Rules, 2015

(3)The Deputy Commissioner or such other officer not below the rank of Sub-Divisional Officer (Civil) authorized by the Deputy Commissioner shall convene a special meeting by giving a notice of not less than fifteen days for the consideration of the motion referred to in sub-rule (1) and shall preside over at such meeting.