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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Haryana - Subsection

Section 63(3) in Haryana Panchayati Raj Act, 1994

(3)Whenever leave is granted under sub-section (1) to a Member who is Vice-Chairman, another Member shall be elected to perform all the duties and exercise all the powers of a Vice-Chairman during the period for which such leave is granted on the same terms and conditions.