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[Cites 0, Cited by 0] [Section 219(2)] [Section 219] [Entire Act]

State of Gujarat - Subsection

Section 219(2)(a) in The Gujarat Panchayats Act, 1993

(a)such percentage of the sum as may be prescribed shall be set apart for meeting the expenditure on the salaries of the secretaries of village panchayats and of the village accountants (talatis) in the State and on their training;