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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Bihar - Subsection

Section 89(3) in The Bihar Panchayat Raj Act, 2006

(3)Every person knowing where any money, accounts, records or other property appertaining to a Gram Panchayat or Panchayat Samiti or Zila Parishad are concealed, shall be bound to give information of the same to the Chief Executive Officer.