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[Cites 0, Cited by 0] [Section 212] [Entire Act]

State of Kerala - Subsection

Section 212(3) in Kerala Panchayat Raj Act, 1994

(3)All moneys received by the Block Panchayat except those received on behalf of the Government or the District Panchayat shall constitute a fund which shall be called 'the Block Panchayat Fund' and shall be applied and disposed of subject to the provisions of this Act and the rules made there under.