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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Himachal Pradesh - Subsection

Section 80(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)A Panchayat Samiti shall ordinarily meet at its headquarters atleast four times in each year for the transaction of its business and not more than three months shall be allowed to elapse between any two successive meetings.