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[Cites 0, Cited by 0] [Section 243H] [Entire Act]

Constitution Subarticle

Section 243H(d) in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992

(d)provide for Constitution of such Funds for crediting all moneys received, respectively, by or on behalf of the Panchayats and also for the withdrawal of such moneys therefrom,