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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Tripura - Subsection

Section 58(1)(a) in Tripura Panchayats Act, 1993

(a)contributions, and grants, made by the Central or the State Government including grants-in-aid from the Consolidated Fund of the State based on the recommendation of the State Finance Commission constituted under this Act ;