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[Cites 0, Cited by 0] [Section 145(4)] [Section 145] [Entire Act]

State of Uttarakhand - Subsection

Section 145(4)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)to implementation of the concerning programmes related to medical, health and family planning and social welfare specially women and child welfare, Aaganbadi, PHC/ CHC.