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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Manipur - Subsection

Section 43(1) in The Manipur (Hill Areas) District Councils Act, 1971

(1)All moneys received by or on behalf of a District Council under the provisions of this Act or any other law for the time being in force shall be credited to a fund which shall be called the "Council Fund" and it shall be held by the District Council in trust for the purposes of this Act.