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[Cites 0, Cited by 0] [Section 119A(3)] [Section 119A] [Entire Act]

State of Rajasthan - Subsection

Section 119A(3)(ii) in Rajasthan Panchayati Raj Act, 1994

(ii)any other body corporate or public undertaking which is established by the State Government by or under a State Act or a Central Act or which is established other wise but controlled, aided or financed wholly or substantially by the State Government.]