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[Cites 0, Cited by 0] [Section 3C] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3C(7) in Jammu and Kashmir Panchayati Raj Act, 1989

(7)Any resolution relating to the matters entrusted to the Halqa Majlis under this section, shall have to be passed by a majority of votes of the members present and voting in the meeting of the Halqa Majlis.