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[Cites 0, Cited by 1] [Section 208(1)] [Section 208] [Entire Act]

State of Punjab - Subsection

Section 208(1)(o) in The Punjab Panchayati Raj Act, 1994

(o)being a Sarpanch or Panch does not attach certificate with his nomination papers to the effect that he has handed over to the Block Development and Panchayat Officer complete charge of the record of the Gram Panchayat and of the cash, if any, with him.