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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(8) in The Bodoland Autonomous Council Act, 1993

(8)Surplus moneys standing at the credit of the General Council at the end of the financial year shall be invested in accordance with such rules as may be made by General Council in this behalf ;provided that no funds standing at the credit of the General Council shall be lapsed but will be carried over to the budget of the next financial year.