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State of Assam - Section

Section 57 in Mising Autonomous Council Act, 1995

57. Publication of results of elections.

- The names of all persons elected to Village Councils and the General Council shall be published by the [Commission] [Substituted by Assam Act No. 8 of 2001.] in the Official Gazette and upon such publication, the Village Councils and the General Council shall be deemed to have been duly constituted.