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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Assam - Subsection

Section 61(12) in Sonowal Kachari Autonomous Council Act, 2005

(12)The General Council shall make bye-laws for the management of the General Council Fund and the Village Council Fund and for the procedure to be followed in respect of payment of money into the said funds, withdrawal of moneys there from, the custody of the moneys therein and any other matter incidental thereto or connected there with.