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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Jharkhand - Subsection

Section 94(2) in Jharkhand Panchayat Raj Act, 2001

(2)Receipts (Proceeds) of the cess under section (93) or such other taxes under the Panchayat as may be specified by the State Government shall be deposited in the said Fund, after making deduction there from of such collection charges as may from time to time be determined by the State Government.