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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(2) in Assam Panchayat Act, 1994

(2)Every meeting shall be presided over by the President or if he is absent, by the Vice-President and if both are absent or if the President is absent and there is no Vice-President, the members present shall elect one from among themselves to preside.