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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Meghalaya - Subsection

Section 6(2) in The Garo Hills District (Awil Fees) Act, 1960

(2)The Laskars shall keep proper accounts of the Awil fees assessed and collected by them under sub-section (2) of Section 4 and payable and creditable to the Nokmas and the District Fund respectively under Section 5.