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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(c) in Assam Panchayat (Constitution) Rules, 1995

(c)"bye-election" means an election held for filling up a vacancy caused by death, resignation, removal or otherwise of the President and Vice-President and Member of Gaon Panchayat and directly elected members of Anchalik Panchayat and Zilla Parishad;