Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(2)(b) in The Punjab Panchayati Raj Act, 1994

(b)Each Committee shall be competent to co-opt. in such manner as may be prescribed, members of farmers clubs, mahila mandals, yuvak mandals and other similar bodies recognised by the State Government and representative of co- operative societies in the Gram Panchayat area shall also be co-opted to the Production Committee.