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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(3)(ii) in Rajasthan Municipalities Act, 2009

(ii)any other institution, concern or undertaking which is established by or under a State Act or which is controlled or financed wholly or substantially by funds provided directly or indirectly by the State Government.