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[Cites 0, Cited by 0] [Section 111(1)] [Section 111] [Entire Act]

State of Assam - Subsection

Section 111(1)(g) in Assam Panchayat Act, 1994

(g)has been a defaulter of payment of any rate, tax, sees or fee imposed under the provisions of this Act and the Rules framed there under or of any loan of co-operative society;