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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Bihar - Subsection

Section 168(8) in The Bihar Panchayat Raj Act, 2006

(8)The Government shall cause every recommendation made by the Finance Commission under this Section, together with an explanatory memorandum as to the action taken thereon to be laid before both the Houses of the State Legislature.