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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Kerala - Subsection

Section 212(6) in Kerala Panchayat Raj Act, 1994

(6)The amounts at the credit of the Village Panchayat fund, the Block Panchayat fund or the District Panchayat fund referred to in sub-sections (2) to (4) and the other fund referred to in sub-section (5) shall be kept in the Public Deposit Account in the Government treasury as may be specified by the Government.