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[Cites 0, Cited by 0] [Section 212(2)] [Section 212] [Entire Act]

State of Karnataka - Subsection

Section 212(2)(c) in Karnataka Panchayat Raj Act, 1993

(c)all sums received by the Grama Panchayat by way of loans or contributions from the Government or any other authority or person or by way of gift;