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[Cites 0, Cited by 0] [Section 256(3)] [Section 256] [Entire Act]

State of Karnataka - Subsection

Section 256(3)(b) in Karnataka Panchayat Raj Act, 1993

(b)provide for the payment, as they fall due, of all installments of principal and interest for which the Zilla Panchayat may be liable in respect of loans contracted by it ;