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State of Nagaland - Section
Section 34 in Nagaland Village Councils Act, 1978
34. [ [Deleted by Act No. 2 of 2010, dated 18.3.2010.]
***]| 34. Fund.- (1) The funds of the Area Council shall consist of grants or subsidies.(2) The regular maintenance of accounts of the Area Council fund and its safe custody shall be the duty of its Executive Officer.(3) The funds of Area Council shall be maintained and transacted through a Scheduled bank or Nagaland State Co-operative Bank only. |