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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 95(3) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(3)All money transactions to which any member of the Panchayat or any officer or servant of the Panchayat in his official capacity is party shall without any reservation be brought to account and all the money shall be credited in full to the Panchayat fund.