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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Assam - Subsection

Section 61(7) in Mising Autonomous Council Act, 1995

(7)All funds, as may be allocated by the Central Government or the State Government for the General Council or the Village Council, as the case may be shall be assigned to it and shall be credited to the General Council Fund or the Village Council Fund, as the case may be.