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[Cites 0, Cited by 0] [Section 188] [Entire Act]

State of Punjab - Subsection

Section 188(4) in The Punjab Panchayati Raj Act, 1994

(4)The Zila Parishad Fund shall be vested in the Zila Parishad and the amount standing to the credit of this fund shall be kept in such custody or invested in such manner as the State Government may, from time to time, direct.