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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Assam - Subsection

Section 61(12) in Mising Autonomous Council Act, 1995

(12)The General Council shall make bye-laws for the management of the General Council Fund and the Village Council fund and for the procedure to be followed in respect of payment of money into the said funds, withdrawal of moneys therefore, the custody of the moneys therein and any other matter incidental thereto or connected therewith.