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[Cites 0, Cited by 0] [Section 134(2)] [Section 134] [Entire Act]

State of Himachal Pradesh - Subsection

Section 134(2)(e) in The Himachal Pradesh Panchayati Raj Act, 1994

(e)have custody of common seal and all papers and documents connected with the proceedings of the meetings of the Panchayat Samiti or the Zila Parishad and of its Standing Committees and other Committees;