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[Cites 0, Cited by 0] [Section 157] [Entire Act]

State of Karnataka - Subsection

Section 157(3) in Karnataka Panchayat Raj Act, 1993

(3)Every person knowing where any moneys, accounts, records or other property appertaining to a Grama Panchayat or Taluk Panchayat are concealed, shall be bound to give information of the same to the Executive Officer.