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[Cites 0, Cited by 0] [Section 168(1)] [Section 168] [Entire Act]

State of Bihar - Subsection

Section 168(1)(c) in The Bihar Panchayat Raj Act, 2006

(c)any other matter referred to the Finance Commission by the Governor in the interest of sound finance of the Zila Parishads, Panchayat Samitis and Gram Panchayat.