Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Assam - Subsection Section 46(4) in The Bodoland Autonomous Council Act, 1993 (4)All fund as may be allocated by the Central Government or the State Government for the General Council shall be assigned to it and shall be credited to such Council Fund.
