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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Bihar - Subsection

Section 57(3) in The Bihar and Orissa Local Self-Government Act, 1885

(3)to the payment of the expenses incurred by the Union Committee in respect of the duties imposed, and powers conferred upon it under Part III of this Act and of any expenses that may be incurred through its default in carrying out any of such duties.]