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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Bihar - Subsection

Section 81(4) in The Bihar Panchayat Raj Act, 2006

(4)The Zila Parishad Fund shall be vested in the Zila Parishad and the amount standing to the credit of the fund shall be kept in such custody or invested in such manner as the State Government may, from time to time, direct.