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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(d) in Assam Panchayat Act, 1994

(d)exercise all the powers and discharge all the duties and functions of president as provided under sub-section (a) to (d) of section 40, if the president be removed and /or dies or resigns until the office of the president is filled up in the manner under the provisions of sub-section (1) of section 37.