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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Manipur - Subsection

Section 43(3) in The Manipur (Hill Areas) District Councils Act, 1971

(3)The Administrator may make rules for the management of the Council Fund and for the procedure to be followed in respect of payment of money into the said Fund, the withdrawal of moneys therefrom, the custody of moneys therein and any other matter connected with or ancillary to the matters aforesaid.