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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 44(4) in Arunachal Pradesh Panchayat Raj Act, 1997

(4)The Gram Panchayat Fund shall be vested in the Gram Panchayat and the amount standing to the credit of the Fund shall be kept in such custody as the State Government may, from time to time, direct.