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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961

(3)Notwithstanding anything contained in any by-law made under sub-section (2), the Chairman of the Panchayat Samiti shall be the Chairman of the Standing Committee for Finance and Taxation and the Executive Officer a member thereof.