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[Cites 0, Cited by 0] [Section 127D(2)] [Section 127D] [Entire Act]

State of Assam - Subsection

Section 127D(2)(b) in Assam Panchayat Act, 1994

(b)unless within reasonable time after the printing of the document, one copy of the declaration is sent by printer, together with one copy of the document to the District Returning officer (District Magistrate) of the district where it is printed.