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[Cites 0, Cited by 0] [Section 241(3)] [Section 241] [Entire Act]

State of Karnataka - Subsection

Section 241(3)(c) in Karnataka Panchayat Raj Act, 1993

(c)provide for the payment, as they fall due, of all installments of principal and interest for which the Grama Panchayat may be liable in respect of loans contracted by it.