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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(a) in Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by Chairman, Vice-Chairman and Members of Panchayat Union Council) Rules, 1999

(a)if he is elected after the date of coming into force of these rules, within a period of thirty days, after such election; and