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

State of Karnataka - Subsection

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

(b)allow for a balance at the end of said year of not less than such sum or percentage of income as may from time to time, be fixed by the Government either generally for all Grama Panchayats or specially for any Grama Panchayat;