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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(3) in The Goa Panchayat Raj Act, 1994

(3)Seven clear days notice of an ordinary meeting and three clear days notice of a special meeting specifying the place, date and time of such meeting and the business to be transacted thereat, shall be given by the Secretary of the Panchayat to the members and such officers as the Government may prescribe, and affixed on the notice board of the Panchayat.