Section 80(1)(B) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

(B)[] [Clause (i-a) was re-numbered as clause (B) by Maharashtra 6 of 1975, Section 23(b).] the Social Welfare Committee shall consist of-

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