Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Punjab - Section Section 83 in The Punjab Panchayati Raj Act, 1994 83. Custody of money. - Any sum realised by a Gram Panchayat by way of judicial fees or of judicial fines shall be credited to the Consolidated Fund of the State in the manner prescribed.
