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[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 138(1)(c) in Arunachal Pradesh Panchayat Raj Act, 1997

(c)any other matter refereed to the Finance Commission by the Governor in the Interest of sound finance of the Zilla Parishads, the Anchal Samitis and the Gram Panchayats.