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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(b) in Uttarakhand Panchayati Raj Act, 2016

(b)the Pradhan shall, on an application and on payment of such fee as may be prescribed, shall give a copy of any such records and certify it as a true copy under his signature and seal of the Gram Panchayat.