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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(5)(a) in The Bihar Panchayat Raj Act, 2006

(a)[ Contributions and grants, if any, made by the Central or State Government including grants received on the basis of recommendations of the Central Finance Commission or State Finance Commission;] [Substituted by Bihar Act No. 17 of 2017, dated 4.9.2017.]