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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(1)(a) in Assam Panchayat (Constitution) Rules, 1995

(a)Subject to the provisions of the Act, at the time of filing of nominations, candidates shall furnish affidavit that he / she has not more than two living children from a single or multiple partners;