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[Cites 0, Cited by 1] [Section 96] [Entire Act]

State of Assam - Subsection

Section 96(1) in Assam Panchayat Act, 1994

(1)Every Zilla Parishad shall, at such time in such manner as may be prescribed, prepare in each year in budget of its estimated receipt and disbursements for the following year and submit it to the Government though the Director of Panchayat and Rural Development, Assam.