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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Punjab - Subsection

Section 77(1)(b) in The Punjab Panchayati Raj Act, 1994

(b)a Gram Panchayat may refuse to summon a witness or to enforce a summons already issued against a witness, when in its opinion the attendance of the witnesses cannot be procured without an amount of delay, expense or inconvenience which in the circumstances would be unreasonable;