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[Cites 0, Cited by 0] [Section 192] [Entire Act]

State of Tamilnadu - Subsection

Section 192(5) in Tamil Nadu Panchayats Act, 1994

(5)On or before such date in each year as may be prescribed, every Commissioner shall submit to the Government through such officer and in such forms as may be prescribed a budget for the ensuing financial year showing the income and expenditure relating to the Panchayat Union (Education) Fund.