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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Rajasthan - Subsection

Section 64(3) in Rajasthan Panchayati Raj Act, 1994

(3)A Panchayati Raj Institution shall power to spend such sums as it thinks fit for carrying out the purpose of this Act and may determine the amount of imprest to be kept to defray current expenses.