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

State of Maharashtra - Subsection

Section 38(5) in The Maharashtra Village Panchayats Act, 1959

(5)[ Nothing contained in this section shall make the Sarpanch liable for any action taken by the Secretary for which he is made solely responsible under [sub-section(4)] [Sub-section (5) was inserted by Maharashtra 4 of 1981, Section 2(b).] of section 57.]