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[Cites 0, Cited by 0] [Section 76A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76A(5) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(5)The amount realized in the fund pertaining to other taxes, duties, lolls, fees and other receipts specified under sub-section (2) of Section 76, shall be distributed among the Panchayats in such manner, as may be prescribed.]