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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(2)(d) in The U.P. Panchayat Raj Act, 1947

(d)All sums ordered by a Court [or required under any law] [Added by U.P. Act No. 33 of 1961.] to be placed to the credit of the Gaon Fund.