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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 95(4) in The Jammu and Kashmir Panchayati Raj Rules, 1996

(4)Money due to the Panchayat shall be collected either by payment at the Panchayat Officers or by outdoor collections or by both as the Panchayat may determine. Receipts of all money received shall be issued in Form 20.