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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Punjab - Subsection

Section 103(2) in The Punjab Panchayati Raj Act, 1994

(2)No amendment of any law for the time being in force shall have the effect of causing dissolution of Panchayat Samiti which is functioning immediately before such amendment, till the expiration of duration specified in sub-section (1).