Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Uttar Pradesh - Section Section 38 in The U.P. Panchayat Raj Act, 1947 38. Realisation of dues, custody of funds and accounts. - The [Gram Panchayat] [ Substituted by U.P. Act No. 9 of 1994.] shall, as prescribed, arrange for the realisation of Panchayat taxes and dues, custody of its funds and maintenance of accounts.
