Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 221] [Entire Act] State of Gujarat - Subsection Section 221(2) in Gujarat Panchayats Act, 1961 (2)The fund established under sub-section (1) shall be non-lapsable and shall be invested in the prescribed manner.
