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

State of Assam - Subsection

Section 61(2) in Mising Autonomous Council Act, 1995

(2)Each fund as aforesaid shall be under separate sub-heads within the state budget to be held for the purpose of this act and all moneys realised or realisable under this Act and all moneys otherwise received by the General Council or the Village Council, as the case may be shall be credited to its respective fund.