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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(6)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)Such any person who is posted on any post prior from the ending of tenor of any Gram Panchayat he shall obtain no dues certificate from the successor or designated officer necessarily. Due to not obtaining the no dues certificate, he will not qualify for participation in the next Panchayat election.