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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 44(2) in Arunachal Pradesh Panchayat Raj Act, 1997

(2)Every Gram Panchayat shall set apart and apply annually such sum as may be required to meet the cost of its own administration including the payment of salary allowances, provident fund and gratuity to its officers and employees if any engaged.