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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(2) in Assam Panchayat Act, 1994

(2)An Anchalik Panchayat may borrow money from the Government or with the previous sanction of the Government, from bank or other financial institutions for furtherance of its objectives on the basis of specific schemes as may be drawn up by the Anchalik Panchayat for the purpose.