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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2)(c) in The Orissa Grama Panchayats Act, 1964

(c)be responsible for the proper custody of all records and documents, all valuable securities and all properties and assets belonging to or vested in or under the direction, management or control of the Grama Sasan;