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[Cites 0, Cited by 0] [Section 276(2)] [Section 276] [Entire Act]

State of Gujarat - Subsection

Section 276(2)(f) in The Gujarat Panchayats Act, 1993

(f)the unexpended balance in the State Equalisation Fund District Equalisation Fund, District Gram Encouragement Fund and District Development Fund established under the Repealed Act shall form part of and paid into corresponding fund established under this Act: