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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Manipur - Subsection

Section 85(2) in The Manipur Panchayati Raj Act, 1994

(2)In implementation of the plans or schemes all the rules applicable to Government Departments such as for purchase, tender, quality control, technical sanctions, accounts and audit and supervision shall mutatis mutandis be applicable in case of a Panchayat.