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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Panchayati Raj Rules, 1996

(3)Copies of such proceedings shall be forwarded to the Panchayat Samiti within 15 days and in case such meeting is held in response to requirement of Zila Parishad or the State Government, copy shall also be sent to such authority.