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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1)(ii) in The Punjab Panchayati Raj Act, 1994

(ii)to produce the Panchayat records on being required to do so by an officer of the Department of Rural Development and Panchayats not below the rank of Social Education and Panchayat Officer;