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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Manipur - Subsection

Section 39(2)(c) in The Manipur Panchayati Raj Act, 1994

(c)The Gram Panchayat Fund shall be vested in the Gram Panchayat and the balance to the credit of the Fund shall be kept in such custody as may be prescribed.