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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(1) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(1)There shall be constituted and operated in such manner as may be prescribed by the State Government, a separate fund at the district level by the name "District Panchayat Raj Fund" (hereinafter referred to as the "said Fund").] [Inserted by M.P. Act No. 39 of 1995 (w.e.f 19-12-1995).]