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[Cites 0, Cited by 0] [Section 148(1)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(1)(c) in Rajasthan Municipalities Act, 2009

(c)such other public securities as may be approved by the State Government, and shall be held by the Municipality for the purpose of repaying, from time to time, the loans raised by.