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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Assam - Subsection

Section 56(1)(g) in Assam Panchayat Act, 1994

(g)such fines and penalties imposed and realized under the provisions of this Act, or of the bye-laws made there under, as may be prescribed, and all other sums received by or on behalf of the Anchalik Panchayat.