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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(1)When the place of a Primary ??? Member becomes vacant by resignation, death, ??? otherwise, a new Member shall be elected or co-opted, as the case may be, in the manner provided in section 5.