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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(6)(c) in The Bihar Panchayat Raj Act, 2006

(c)The Gram Panchayat Fund shall be vested in the Gram Panchayat and the balance to the credit of the Fund shall be kept in such custody as may be prescribed.