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[Cites 0, Cited by 0] [Section 157(5)] [Section 157] [Entire Act]

State of Kerala - Subsection

Section 157(5)(c) in Kerala Panchayat Raj Act, 1994

(c)by the Chairman of the Standing Committee in the order of preference mentioned in sub-section (1) of section 162, if the President or the Vice-President is unable to preside over the meeting as provided under clause (a) or clause (b) by reason of his absence from station or otherwise: