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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(3) in Assam Panchayat (Constitution) Rules, 1995

(3)The balance of the sum collected under sub-rule (1), remaining after making payment under sub-rule (2) shall be kept in deposit in the Parishad fund or in any other manner as may ordered by the State Election Commission for disbursement according to sub-rule (4), (5) and (6)