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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Punjab - Subsection

Section 64(3) in The Punjab Municipal Act, 1999

(3)The Wards Committee may, if it considers necessary, invite one or more nominated members of the Municipal Corporation or the Municipal Council, as the case may be, to participate in its meetings, but the nominated member or members so invited, shall not have the right to vote in the meetings.