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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(14) in Rajasthan Panchayati Raj Act, 1994

(14)The quorum to constitute a meeting for the consideration of a no-confidence motion against the chairperson or deputy chairperson shall be one-third of the total number of persons entitled to vote thereat.