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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(4) in Sonowal Kachari Autonomous Council Act, 2005

(4)Notwithstanding anything contained in the foregoing subsections, neither the President not the Vice President shall exercise such powers, perform such functions or discharge such duties as may be required by the rules mane under this Act to be exercised, performed or discharged by the Village Council at a meeting.