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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(3) in Haryana Panchayati Raj Act, 1994

(3)Notwithstanding anything contained in this section but subject to any general or specified order of the Government, where two-third of the total number of members of any Panchayat Samiti required to be elected, have been elected, the Panchayat Samiti shall be deemed to have been duly constituted under this Act.