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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Punjab - Subsection

Section 77(1)(e) in The Punjab Panchayati Raj Act, 1994

(e)if a document is produced in obedience to a summons issued under this section, the Gram Panchayat shall cause the document to be copied, mark the copy after comparing with the original to be a true copy and return the original document to the person producing the same.