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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(iii) in Rajasthan Panchayati Raj (Transferred Activities) Rules, 2011

(iii)"Transferred Activities" means activities, schemes, programs, missions of the Central or State Government entrusted to Panchayati Raj Institutions time to time;