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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Uttarakhand - Subsection

Section 158(1) in Uttarakhand Panchayati Raj Act, 2016

(1)All amounts received from Gram Panchayat or in his behalf in which loan taken from the State and Central Government or Kshettra panchayat or Zila Panchayat and all income of all following type of taxes shall be deposited in the village fund.