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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(3) in Uttarakhand Panchayati Raj Act, 2016

(3)The State Government shall, with the consultation of the State Election Commission, by notification appoint a date or dates for general election or by election of the Pradhan, Up Pradhan and Members of any Gram Panchayat.